LAWS(KER)-2019-11-458

JESSY JOSEPH Vs. JAYAPRAKASH C.

Decided On November 18, 2019
Jessy Joseph Appellant
V/S
Jayaprakash C. Respondents

JUDGEMENT

(1.) Appellant is the wife in O.P.No.12 of 2013 before the Family Court, Muvattupuzha. Being aggrieved by the order of the Family court granting divorce in favour of the respondent/husband, she has filed this appeal.

(2.) She was married to respondent on 2.8.1999 in accordance with the religious rites of Christian community. She was employed in Saudi Arabia at the time of marriage. The respondent was a junior lawyer practicing in Muvattupuzha. Two children were born to the spouses out of the wedlock.

(3.) The respondent/husband sought dissolution of marriage on the grounds of cruelty and desertion under Sections 10(ix) and (x) of the Indian Divorce Act, 1869 (for short, 'the Act'). His case is that immediately after the marriage, the appellant used to insult him terming him to be penniless and incapable of earning. When she returned from Saudi Arabia in 2003, she preferred to live in her parental home and avoided to stay with him in the matrimonial house. When she resigned and returned from Saudi Arabia on 28.1.2006 also, she used to quarrel and humiliate him in front of his parents. She used to launch complaints before the police against him on unfounded facts. She demanded a sum of Rs.7 lakhs to be paid to her as a condition for living with him and the amount was paid to her on 25.8.2007 in the presence of the mediators. Immediately for no good reasons, she left the house taking the children away and has failed to join him since then. Instead, she initiated litigations seeking return of money and claimed maintenance.