K.V. SHANMUGHAN Vs. T.K. SULOCHANA

JUDGEMENT

(1.) Husband sought divorce. Grounds were cruelty and desertion. He lost. Hence he appeals.

(2.) The case of the appellant is briefly stated below: His marriage with the respondent was solemnized on 12.08.1987. To him and her were born two children. The respondent left her matrimonial home in August, 1995. She declared that she did not want to live with him and did not want to come back. She often insulted and ridiculed him in public. A joint motion for divorce by mutual consent was made. But the respondent withdrew from it. She is guilty of cruelty and desertion.

(3.) The respondent had the following contentions: She was not willing for a divorce. Therefore she withdrew from the joint petition. She is desirous of continuing the matrimony. She was treated with cruelty by her husband and in-laws. Whenever the appellant went abroad, the respondent went to her house and she returned when he came back. She resides in her house now since he did not come and take her back.