M LALITHA ALIAS M LATHA Vs. R SUBRAMANIAM

JUDGEMENT

(1.) THE Judgment of the Court delivered by Mrs. A. Subbulakshmy, J: 1. Respondent in the F.C.O.P is the appellant herein. THE case of the petitioner is as follows:

(2.) THE respondent filed counter contending as follows:

(3.) LEARNED counsel for the appellant, at the outset pointed out that there is only one instance that on one day the respondent went in cycle with the said Narayanan and the isolated incident cannot amount to cruelty and basing on that isolated incident alone the decree for divorce cannot be granted.