K. RAJAN Vs. DEVAKI

JUDGEMENT

(1.) This appeal is filed against the judgment in OP No.206/2002 by which the Family Court dismissed the original petition. The petitioner in the original petition is the appellant, who filed the case for divorce alleging cruelty against his wife, the respondent herein.

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

(3.) Respondent filed objection inter alia contending that though initially the appellant was behaving in a lovable manner, on account of the interference by his mother, regular quarrels were taking place for which the respondent was being blamed. On account of such interference by the mother, appellant started behaving cruelly to the respondent. While so, on 20/2/1983, appellant had taken the respondent along with the child to her residence and thereafter he did come back to take them. Since she was left without any remedy, she had filed MC No.122/1986 before the Judicial First Class Magistrate Court, Ottappalam and direction had been issued to pay her maintenance. It is further contended that to the understanding of the respondent, the appellant had married another lady by name Shylaja and it is for that purpose he was insisting for divorce