JAMES K GEORGE Vs. THRESSIAMMA JAMES

JUDGEMENT

(1.) This appeal is filed by the petitioner in the Original Petition challenging judgment dated 31/3/2010 by which the Family Court had dismissed a petition for divorce filed under Section 10 of the Indian Divorce Act.

(2.) The short facts arising in the matter are as under and the parties are referred to as shown in the Original Petition unless otherwise stated.

(3.) Respondent in the counter statement denied the allegations. According to her, petitioner was subjecting her to cruelty as he was leading an irresponsible and immoral life on his own whims and fancies with all luxury. He has not taken care of the respondent or her children and has not been a dutiful husband or a dutiful father. It is stated that petitioner was leading an immoral life and it is for the purpose of comfortable living with his paramour Susy that he has shifted his residence. Respondent contended that petitioner is having illicit relationship with the said Susy and it is for that purpose that he had sought for divorce. She had denied all the allegations of cruelty alleged against her.