ANITHA Vs. K PREMARAJAN

JUDGEMENT

(1.) This appeal is filed by the respondent in OP No.680/2011 challenging order dated 2/4/2012 of the Family Court Kozhikode by which petition filed by the respondent herein seeking divorce on the ground of cruelty had been allowed.

(2.) The appellant and the respondent got married on 03/04/1991. There are two male children in their wedlock and the elder child is aged 19 years. Respondent sought for divorce alleging cruelty and also on the account that the marriage has irretrievably broken down. It is stated that from the inception of marriage, the appellant was behaving in an indecent manner. She was disobedient and was living according to her whims and fancies. She picked up quarrel and ill-treated the petitioner's mother and even physically assaulted her on several occassions. To avoid conflict with the mother of the petitioner, he arranged a rented house and was living there with their children. But, still, there was no change in her attitude. Even after the changed circumstances, she was behaving in a rude manner and she never like women coming to their house. Whenever any woman comes, she makes allegations connecting them with the petitioner and she started suspecting the petitioner. On account of her suspicion and ill treatment, he suffered a lot. She also used to go to her parental house without the consent or knowledge of the petitioner and she returned according to her will and pleasure. He purchased a property and constructed a house and shifted their residence. On account of the misdeeds and ill-treatment of the respondent, petitioner has to sell the same as she picked up quarrel with the neighbours. He also narrated a few incidents by which he was physically assaulted.

(3.) Respondent denied the allegations and alleged that she was being ill-treated. He had taken away all her gold ornaments and money and she was ill-treated mentally and physically.