R. ANNAMALAI Vs. LALITHA SUBANAM

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, R. Annamalai, and the respondent, Lalitha Subanam, got married on 14/2/2000. The sister of the appellant, R. Annamalai, had gotten married to the brother of the respondent, Lalitha Subanam, on the same day.

(3.) It appears that, for several reasons the respondent, Lalitha Subanam, started residing separately in the year 2006. Litigation also commenced with the appellant, R. Annamalai, filing a petition under Sec. 9 in 2006 and, thereafter, under Sec. 13 of the Hindu Marriage Act, 1955. These petitions were subsequently withdrawn.