MOLLY Vs. JACOB MANNUAL

JUDGEMENT

(1.) PETITIONER -Wife hereinafter referred to as Petitioner and the Respondent -Husband hereinafter referred to as Respondent are Christians by faith. They were married according to the Christian customary rites at C.S.I. Sawday Memorial Church, Tilak Nagar, Mysore on 17th April, 1989. After marriage, both of them lived together for some time.

(2.) PETITIONER filed the petition seeking dissolution of marriage in the year 1996 under Sections 18 and 19 of the Indian Divorce Act (for short the 'Act'). It was alleged that after staying with the Respondent for sometime, the Respondent confessed that he had no interest in the marriage with her and also that he had connection with a lady by name the Rathna of Surathkal, Madikeri District who was from another caste. On account of the pressure as putforth by the parents of the Respondent, he married the Petitioner. It was alleged that the Respondent was psychologically impotent towards the Petitioner at the time of marriage and remained to be so at the time of presentation of the petition.

(3.) PETITIONER led her evidence. Inspite of an opportunity being given to the Respondent, he did not lead any evidence.