X Vs. Y

JUDGEMENT

(1.) Where parties to divorce are in pari delicto, how the Court should approach to the ground for divorce urged in a petition filed by one of the spouses in a marriage, is the central issue in this appeal.

(2.) This case depicts conflict of personalities in a marital tie. The spouses had a short lived marital relationship lasting for ten days. The clash surfaced when the respondent-husband left the matrimonial home allegedly attributing mental torture he suffered during the time he spent with the appellant-wife. On a petition for divorce initiated by the respondent-husband on the ground of cruelty before the Family Court, the Court, noting the contents in the e-mail messages and in social media posts by the wife, opined that such contents amount to cruelty warranting a decree of divorce. In this appeal, the wife questions the decree granted.

(3.) Heard the learned counsel for the appellant Sri. C.R. Sivakumar and the learned counsel for the respondent Sri. V. John Mani.