PRABIN GOPAL Vs. MEGHNA

JUDGEMENT

(1.) The husband in a marital dispute is the appellant. The original petition filed by him against his wife (respondent) for divorce on the ground of cruelty was dismissed by the Family Court, Thrissur (for short 'the court below ') vide impugned order.

(2.) The marriage between the appellant and the respondent was solemnized on 27/12/2009 at Sree Krishna Temple, Guruvayoor as per the Hindu religious rites. In the wedlock, a daughter named, Diya Prabin, was born on 9/3/2011.

(3.) The appellant was working at Singapore as a bank manager at the time of marriage. After a few days of marriage, the respondent went to Singapore along with the appellant and both of them resided together there. According to the appellant, immediately after the commencement of the marital relationship, serious matrimonial problems developed between them, which despite his earnest and sincere effort, kept growing and intensified. It was alleged that the respondent was extremely bad tempered and belligerent in nature, constantly using filthy language and arguing with the appellant. She showed complete disinterest in all household functions and refused to attend her duties as a wife. Not only was the respondent distancing himself from the appellant, but there were regular instances of outrage and resentment, causing serious mental agony and pain to him, it was alleged.