JOY Vs. MINI

JUDGEMENT

(1.) PRELUDE "Brood parasitism" is a breeding strategy adopted by some birds, insects and fishes to raise their young. The most familiar example is a cuckoo laying eggs in a crow's nest to raise their young by befooling the crow. Homosapiens also seem to have started adopting that strategy to befool their life partners.

(2.) Here is a case where a husband, after begetting a child in his employee, took that child to his wife, a barren lady, as if that child was abandoned by an unwed Nurse and offered for adoption. The innocent wife nurtured that child believing the child to be an adopted one, giving the love and warmth of a mother. The wicked husband continued his illicit relationship with the employee and often took the child to its biological mother to be in company with her. After about five years, the wife realised that, her husband was the biological father of that child and the child was born in his illicit relationship with the employee. Realising the height of cheating she was subjected to, she returned to her paternal home. When her brothers intervened, he admitted paternity of the child but he was not ready to give up his illicit relationship with the employee who delivered his child. Thereafter the wife did not come back to continue her marital relationship with the husband. Their life boat which was otherwise sailing smoothly sunk in deep sea due to the infidelity and distrust of her life partner. The wife was compelled to break the nuptial tie as her dreams and aspirations regarding the sanctity of marriage were shattered due to the illicit connection, which her husband had with his employee. Bringing the child born out of his illicit relationship, to be taken care of by his wife as if it was an adopted child, added insult upon injury.

(3.) The couple lived together for about 16 1/2 years smoothly, doing various business activities and acquiring lot of properties in their name jointly and severally. The wife left the husband on 7/3/2006 knowing about the cheating played upon her by the husband. As the husband was not ready to give up his illicit connection with the employee, she filed Divorce O.P before the Family Court, Thrissur on 23/3/2006. Thereafter, the husband filed O.P No.559 of 2006 against the wife for a declaration that he was the beneficial owner and the wife was only a name lender/benamidar in the property transactions, and claiming injunction against her with respect to item No.1 to 17 properties. Subsequently, the wife filed O.P No.775 of 2006 before the very same court, against the husband, and the minor son born to him in his employee, for a declaration that she is the beneficial owner and the respondents are only name lenders/benamidars in 'F' to 'P' schedule properties and in the alternative, for a partition, and injunction - both mandatory and prohibitory, with respect to 'A' to 'E' schedule properties, and also to get back 'Q' schedule movables or its equivalent value.