A.D.GIREESH Vs. K.R.RAJI

JUDGEMENT

(1.) The matrimonial issues arising between a couple had given rise to all these appeals. Common appellant is the husband Sri.A.D.Gireesh. In Mat.Appeal No. 915/14, his parents are also made parties to the lis.

(2.) The first of the cases was OP No.792/10 filed by the husband seeking for divorce on the ground of cruelty. The parties got married on 7/2/2001 as per Hindu religious rites and ceremonies. A girl child was born in the wedlock on 18/12/2002. Petitioner/husband contended that from 20/7/2006, his wife had deserted him along with the child. Though he made some attempts to bring her back, she was not amenable. Since divorce is sought on the ground of cruelty, he alleged that from the very inception, his wife used to pick up quarrels with him and she was always suspecting his character. She quarreled with his parents and she behaved as if she is having mental illness. Some of the members of her family was suffering from mental illness and she had attempted to commit suicide on several occasions and all this according to him amounts to mental cruelty and he sought for divorce.

(3.) Respondent denied the allegations. According to her, she did not desert him, whereas it was the petitioner who had deserted his family. She never picked up any quarrel whereas she was harassed by the petitioner and his mother. She denied having any sort of mental disorder. The Family Court dismissed the Original petition against which husband has filed Mat.Appeal No.917/2014.