VIJAYA LAKSHMI Vs. K P RADHAKRISHNAN

JUDGEMENT

(1.) This appeal is filed by the respondent in OP(HMA) No.208/04 of the Family Court, Manjeri. The OP was filed seeking for divorce on the ground of cruelty and desertion. The Family Court having considered the evidence on either side allowed the petition and granted a decree for divorce on both the grounds.

(2.) The short facts that had arisen in the Original Petition read as under:-

(3.) Respondent filed objection denying the aforesaid facts. According to her, petitioner was having extra marital relationship with another person and he was ill-treating the respondent physically. Left with no other option, she had gone to her house. According to her, she could not remain at the matrimonial home on account of the ill-treatment. It is further contended that the house was constructed with the help of respondent's brother who had given a loan for Rs.1 lakh. However, the construction was not complete and it was on account of the ill-treatment by the petitioner that she had left the home.