MATHEW JOSEPH Vs. HARPREET ANAND KAUR

JUDGEMENT

(1.) Mat.Appeal No.610/2010 has been filed by the petitioner challenging the order passed by the Family Court in OP No.1278/2006, Mat.Appeal No.998/2018 has been filed by the petitioner challenging order in IA No.2217/2018 in OP No.1583/2012 and Mat.Appeal No.1021/18 has been filed by the petitioner challenging order in IA No.2219/2018 in OP No.1583/2012. OP No.1278/2006 was filed by the petitioner seeking for dissolution of marriage on the ground of cruelty. OP No.1583/2012 was filed by the petitioner seeking for a decree for divorce on the ground of desertion.

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

(3.) He further alleges that in November, 2005, at the instance of the respondent, he was arrested and detained in Dubai jail on a frivolous and vexatious complaint and knowing about the same, he was set free by the police. In the meantime, the matrimonial relationship had become irretrievably broken and the petitioner filed OP No.1278/2006 before the Family Court seeking divorce on the ground of cruelty.