G.JAGAN Vs. M.ESWARI

JUDGEMENT

(1.) The present appeal is directed against fair and decretal order dated 3.10.2016 in F.C.O.P.No. 10 of 2016 passed by the Family Court at Chengalpattu.

(2.) By the impugned order, the Family Court has dismissed the F.C.O.P.No.10 of 2016 filed by the appellant under Section 13 (1) (i-a) and (i-b) of the Hindu Marriage Act, 1955 for dissolving the marriage with the respondent- wife.

(3.) The marriage between the appellant and the respondent was solemnised on 23.8.2009 as per Hindu rites and customs.