S.P.SUDHAKAR Vs. R.SANGEETHA

JUDGEMENT

(1.) The present appeal is directed against the fair and decretal order dated 21.06.2016 of the Family Court, Trichy in HMOP No.53 of 2014.

(2.) By the impugned fair and decretal order, the Family Court has dismissed the petition filed by the appellant husband for dissolving the marriage on the ground of cruelty under Section 13(1)(ia) of Hindu Marriage Act, 1955.

(3.) From the averments in the petition and the evidence on record before the Family Court, it appears that the appellant and the respondent were in relationship for a period of three years and thereafter decided to get married without the knowledge of their respective parent and later registered the marriage on 27.03.2008 before the Sub Registrar again without the knowledge of their respective parents.