MIJO THARAMEL GEORGE Vs. JEENA THOMAS

JUDGEMENT

(1.) This appeal is preferred by the respondent against the judgement in O.P.No.251/2010 on the files of the Family Court, Ernakulam, whereby the Family Court has dissolved the marriage between the appellant and the respondent.

(2.) Brief facts for the disposal of the above appeal as discernible from the facts narrated in the original petition before the Family Court in brief are as follows:

(3.) The marriage between appellant and respondent was solemnized on 13.5.2007 as per the Christian rites and ceremonies. The appellant was employed abroad at that time. After marriage they resided in the matrimonial home of the appellant. It is the contention of the respondent in the petition for dissolution, that appellant always doubted her. On one occasion when the respondent was talking over telephone to her parents, appellant came there, manhandled and dragged her through staircase, that the appellant demanded dowry stating that Rs.5,00,000/ - provided by the parents of the respondent is very low, that the appellant abused very often like a mentally ill -person and destroyed the household articles. That apart it is contended that it is due to the intolerable matrimonial cruelty respondent left the matrimonial home on 12.5.2008. Thereafter a compromise talk was effected which ended in filing O.P.No.851/2009 on mutual consent. But when the case was taken up for consideration, appellant has withdrawn his consent. Appellant is not prepared to change his character and he is residing separately from the respondent for the last more than two years and the marital relationship is irretrievably broken down. It is under such circumstances, the original petition for dissolution of marriage was filed by the respondent.