PRASEEN.K.V Vs. AMBILI K.A

JUDGEMENT

(1.) Husband is the appellant in both these appeals. He filed Mat.Appeal No.948 of 2016 against the decree for restitution of conjugal rights obtained by his wife in OP No.659 of 2013, and Mat.Appeal No.949 of 2016, against the decree in OP No.444 of 2014, rejecting his prayer for divorce. The wife is the respondent.

(2.) The facts in brief are as follows: The marriage between the appellant and respondent was solemnised on 7/5/2012. Thereafter they were living together as husband and wife at the house of the appellant, and thereafter in Abu Dhabi. The respondent/wife insulted and ill-treated the appellant in the presence of his relatives. She never respected him and was keeping distance from him. She even spit on his body though apologised later. She sent a complaint to the Managing Supervisor of the Company where he was working, making defamatory statements against him, with a view to terminate his employment. She was not ready to cook food for him. When she was living with his mother at her matrimonial home, she did not attend his mother and even quarreled with her for silly reasons. On 15/1/2013, she left her matrimonial home, taking her belongings, and thereafter filed complaints before the Vanitha Cell as well as before the Chief Judicial Magistrate Court, Thrissur. After harassing him by filing false criminal cases, she filed OP No.659 of 2013, for restitution of conjugal rights, without any bonafides. He was apprehending that, he may lose his job, if he was continuing with her. So, he filed OP No.444 of 2014 for dissolving his marriage with the respondent.

(3.) The respondent/wife filed counter denying the allegations levelled against her. She contended that, the appellant was having some sexual perversions. But, he found fault with her shaming her body size, as well as her complexion. He compelled her to consume medicines for improving her breast size, and he used to compare her with other ladies. To her understanding, the appellant was having some mental problem and so, he was taken to Doctors at Abu Dhabi and also at his native. Though the Doctors prescribed medicines, he discontinued the same and returned to Gulf countries. While she was staying at her matrimonial home, her mother-in-law dropped her in a bus stand, saying that, she wanted to go to her brother's house. Thereafter, the appellant never permitted her to live in her matrimonial home, and from 15/1/2013 onwards, she is living separate from the appellant. He was not enquiring about her or providing maintenance to her. So, she filed OP No.659 of 2013 for a decree for restitution of conjugal rights. After about one year of filing that OP, the husband preferred OP No.444 of 2014, for dissolving their marriage.