SHAJEE JOSE @ XAVIER Vs. NIRMALA @ MARY JOHN

JUDGEMENT

(1.) This appeal is filed by the petitioner in OP No.589/2007 of the Family Court, Kannur by which his petition for divorce u/s 10(1)(iii) of the Divorce Act, 1869 has been dismissed.

(2.) The main contention urged by the petitioner was that the respondent/wife was incurably of unsound mind for a continuous period of not less than two years.

(3.) The respondent having entered appearance denied the allegations raised by the petitioner. She stated that though she was taken to a Psychiatrist at the instance of the petitioner, the attempt was to create evidence to ask for separation.