SINDHU Vs. RATHEESH KUMAR

JUDGEMENT

(1.) The appellant was the petitioner before the Family Court, Kalpetta, where she filed OP No. 124/2011 seeking divorce from the respondent invoking cruelty provided under Section 13(1)(ia) of the Hindu Marriage Act. That OP was dismissed by the Family Court. It is challenging the order of the Family Court, the appeal is filed.

(2.) We heard the learned counsel for the appellant and also considered the pleadings.

(3.) Reading of the order shows that the marriage between the appellant and the respondent was solemnised on 05/05/1997 and a child was born in the wed-lock. The appellant is a post-graduate and the respondent is only a matriculate. Reading of the order gives us the impression that the disparity in the educational qualifications mainly led to strain in the matrimonial relationship.