TIJU THOMAS Vs. NIMMY K SIMON

JUDGEMENT

(1.) This appeal is filed by the petitioner in O.P.No. 687/2008 of the Family Court, Thrissur. The original petition was filed for divorce under Section 10 (1) (iii)(x) of the Divorce Act, 1869 (hereinafter referred to as "the Act" for short).

(2.) The averments in the petition in brief as under.

(3.) In the counter statement she denied all the allegations levelled against her. According to her, the petitioner was compelled by his parents to file the case and it was at their instance he sought divorce.