MARTIN SAGAYANADIN Vs. ANTOINETTE

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order dated 14.12.2006 passed in M.O.P.No.132 of 2001 on the file of the Family Court, Puducherry, dismissing the petition filed by the appellant under Article 237 and 242 of French Code Civil, seeking to dissolve the marriage dated 11.2.1993 solemnized between the appellant and the 1st respondent and also directing the 2nd respondent to cancel the entry from the register of marriage in Etat Civil De, Nellithope, dated 11.2.1993 as No.9 of 1993.

(2.) The appellant is the husband and the 1st respondent is the wife.

(3.) The case of the appellant is that the marriage between the appellant and the 1st respondent was held on 11.2.1993 and after the marriage, the 1st respondent lived only for three months in the appellant's house and even during the said three months, she often used to leave the appellant alone and reside with her parents, without his consent and knowledge. The 1st respondent persisted the appellant to set up a separate conjugal home away from his parents even though, they were living in his parents house in a separate room.