SINDHU Vs. S.D.DEVADETH

JUDGEMENT

(1.) This appeal has been filed by the respondent in O.P.(HMA)No.406/2007 challenging the common judgment dated 22.09.2010 by which divorce has been granted on the ground of cruelty.

(2.) The learned counsel for the appellant submitted that the only allegation was that she was behaving in a cruel manner and there is no evidence to substantiate the said contention.

(3.) The main contention raised by the petitioner/ husband was that she was having some psychic problems and was not in a position to lead a proper matrimonial life. She used to sit during night in her own room weeping without any reason. She used to talk to herself and she does not entertain any other person. She ate food in isolation in her own room and refused to mingle with others in the common dining table. Even if the relatives and friends used to come she does not come from the room. That apart, he has a contention that she was not interested in having any sexual relationship and she used to lay down separately. That apart, she used to make false allegations against him and even went to the extent of stating that he was having illicit connection with his own sister-in-law, who was residing in the same house.