LEKHAKUMARI Vs. PRASANNAKUMAR

JUDGEMENT

(1.) The wife, now ex-wife, is in appeal against a decree of divorce granted to the respondent on the ground of cruelty.

(2.) We refer to the parties as they are shown in the memorandum of appeal.

(3.) The case of the respondent is summarised below : He married the appellant on 20.2000. A child was born to them on 1.1.2001. The appellant was cruel. She did not like her in-laws and therefore she kept away from them. She used to tell that the mother of the respondent was a prostitute. The appellant often alleged that the respondent had illicit relationship with every woman he came across. The appellant even stated to the respondent that his mother might get sexual satisfaction from her own son.