DHANYA VIJAYAN Vs. RAJESHKUMAR

JUDGEMENT

(1.) That the concept of "matrimonial cruelty" defies an unvarying definition; or a rigid, uniform or exhaustive ambit, is well recognised judicially, with several judgments having affirmed it. Inextricably woven into this, is the "victim's perspective", bringing primary focus on the complained - of conduct on the aggrieved spouse, in contra - distinction to the motive or intent of the other. In this perspective, Courts ought to ask if a reasonable person in the Victim's shoe - in a manner of speaking - could be expected to tolerate the behavior.

(2.) A wood cut of the facts first.

(3.) The appellant assails the findings and holdings of the learned Family Court, Pala, in O.P.No.818/2019, dismissing her plea for divorce from the respondent.