REENA ELIZABETH MATHEW Vs. JOHN SABY

JUDGEMENT

(1.) THE appellant is the petitioner in O.P.(Div) No.571/08 on the files of the Family Court, Thiruvalla. She is aggrieved in that her O.P for divorce on the ground of cruelty was dismissed by the learned Family Court notwithstanding the fact that the respondent/husband did not contest. On going through the impugned judgment, we find that the learned Judge of the Family Court was of the opinion that the proof affidavit which the appellant/petitioner filed before the Family Court did not disclose the grounds that the petitioner had alleged in the Original Petition for divorce.

(2.) ACCORDING to Smt.Anu Sivaraman, the learned counsel for the appellant, though the affidavit filed by the appellant could have been better, the same does contain necessary allegations which will substantiate the grounds alleged in the Original Petition.