DIETER NORBERT GROSS KOPF Vs. ANITA SINGH

JUDGEMENT

(1.) This appeal has been filed by the respondent in OP No.59/2009 on the file of the Family Court, Kalpetta. The Family Court allowed the petition filed by the respondent herein for divorce under section 27(1)(b) and (d) of the Special Marriage Act, 1954.

(2.) The short facts that has arisen in the matter are as under and the parties are referred to as shown in the Original petition:-

(3.) The appellant denied the aforesaid allegations. According to him, he could not have sex with her after quite some time since he had acute diabetes on account of which he was unable to perform sex. At the time of filing the petition, he was aged 58 and she was 51. He also contended that in the year 2006, she deserted him by staying at Mysore and it is not a case where he has deserted her.