HIROSHMI Vs. K.N. GOVINDAN

JUDGEMENT

(1.) This appeal has been filed by the petitioner in O.P.No. 5 of 2005 of the Family Court, Thrissur by which her petition for divorce on the ground of cruelty had been dismissed.

(2.) The petitioner married the respondent on 2.2.1985. They got separated in the year 2004. According to the petitioner, right from the beginning of the marriage, the respondent/husband was behaving in a cruel manner. She was being harassed in one way or other. He used to consume alcohol and has become a drunkard and all through his life he is continuing the same activity. He used to bring his friends to the house and drink alcohol in the house. He is an ex-military person and will get the military quota of liquor as well. Two children were born in the wedlock. Later, during the late stages of marital life there occurred certain instances by which she left the matrimonial home. According to her, she was man-handled by the respondent and she was admitted in the hospital on 7.6.2004 and discharged from hospital on 14.6.2004. She was an employee in the BSNL and was working in Mangalore during the relevant time. She also had a case that after she came back from Mangalore in Sept., 2004, the respondent came and attempted to man-handle her and her children. Her brother interfered and the people in the locality also assembled. It was seen that the respondent was fully drunk and he was abusing everyone. They locked him up in a room and a complaint was given to the Police and the Police warned him. According to her, all along her life, she and her children were not being taken care by the respondent, but was being harassed and man-handled by the respondent and therefore she sought for divorce on the ground of physical and mental cruelty.

(3.) The respondent denied the allegations. According to him, he had not committed any act of cruelty. He has taken care of his wife and children and all the allegations are absolutely false.