REKHA M SASIDHARAN Vs. A K SASIDHARAN

JUDGEMENT

(1.) This appeal has been filed by the respondent in OP.498/2005 of the Family Court, Thiruvananthapuram. The Original Petition was filed by the respondent herein for divorce and for recovery of money. The Family Court granted divorce against which the appellant is before us.

(2.) The short facts of the case are as under :-

(3.) The respondent denied the allegations. She contended that all these allegations had been made with an intention to avoid her. The attempt was to tarnish her name among the members of the society. She sought for dismissal of the petition.