KEEZHUPULLI SUBRAMANIAN Vs. PANTHAPILAKKAL PUSHPA, D/O. KRISHNAN

JUDGEMENT

(1.) The challenge is against the divorce ordered by the Family Court, Manjeri in O.P.No.376/2005. Appellant is the respondent therein. Hereafter the parties are referred to as shown in the original petition.

(2.) The facts necessary for disposal of this appeal is as follows:

(3.) It is the further case of the petitioner before the trial court that she was taken and locked in a room on knife point, but on the next evening, she escaped while the respondent was sleeping, with the help of the children. The children opened the door. It can be further seen that respondent has filed two petitions against the father of the petitioner, after she left his house and there is also a complaint that the brother-in-law of the petitioner alleging that he tried to abduct the child on 27.4. 2004. Another case is also that on 29.6.2004 also he tried to abduct the child. Respondent denied all these allegations. His case is that on 10.04.2004, petitioner left his house complaining that facilities in the house are not sufficient.