BIJU P JOHN Vs. PRIYA SYRIAC

JUDGEMENT

(1.) The appeal is filed by the petitioner in O.P.No.29/2010 of the Family Court, Kottayam by which original petition came to be dismissed. The original petition is filed by the petitioner seeking for divorce on the ground of cruelty and contending that there is no chance for re-union as the marriage was irretrievably broken.

(2.) The short facts involved in the original petition reads as under:

(3.) Respondent filed objection wherein she denied the allegations. She further contended that she had not behaved in the manner as projected by the petitioner and there was no suppression of her qualification in any manner. According to her, the abortion was a natural one and it was not on account of any deliberate act on her part. According to her, they were living happily. The allegation of harassing the petitioner and his parents were absolutely baseless. She alleges that the petitioner was showing an indifferent attitude towards her. He usually asked the respondent to go home but she insisted that he should accompany her. It is stated that, after they reached Kerala on 30/11/2012, the respondent had gone to her parental house and she was taken back by the petitioner on the next day itself. There were some issues for which there was a compromise talk but the petitioner was not willing to accommodate her. Therefore she had to leave her matrimonial home. It is stated that they stayed together till 26/12/2007 on which day he returned to Abu Dhabi. It is further alleged that in December 2008, she was called by Adv.Sibi Vettoor, to have a compromise in the form of divorce, for which, she was not agreeable. She submitted that she was ready and willing to go with the petitioner.