UTHARA Vs. SIVAPRIYAN

JUDGEMENT

(1.) This appeal is filed by the wife challenging the judgment and decree in O.P. No. 2395 of 2016 on the file of the Family Court, Thiruvananthapuram, by which her prayer for divorce on the ground of matrimonial cruelty and desertion was rejected.

(2.) The appellant/wife is a Ph.D. holder, working as Assistant Professor and Head of the Department of Sociology at S.N College, Chempazhanthi. The respondent/husband is a Dentist, running his own clinic and also a Consultant at Ananthapuri Hospital. Both of them hail from high profile families with well- educated parents and high social status.

(3.) The summary of the case is as follows: