S.N. RAVI Vs. GEETHALAKSHMI

JUDGEMENT

(1.) This appeal is filed by the appellant / husband against the respondent / wife, who is aggrieved by the orders of the court below, i.e., Sub Court, Sathyamangalam in H.M.O.P.No.66 of 2010 dated 04.02.2011, which was confirmed by the Additional District Munsif Court, Gobichettypalayam, Erode District dated 13.02.2012 in C.M.A No.46 of 2011 by raising various grounds.

(2.) The case of the appellant is that he had married the respondent on 24.01.2007 before Sathyamangalam Bannari Thirukoil, as per Hindu Rites and Customs and due to the said wed lock, a son, namely Kameeswaran was born. At the time of marriage, the appellant was educated only up to VIII Standard and the respondent, viz., his wife was a qualified person and studied M.A., M.Phil and B.lit. Also, from the third day of marriage, the respondent separated the appellant stating that the appellant is illiterate and she is a qualified person. The appellant complained that he was not treated properly in the respondent's house, at the time of bangle wear ceremony, during the pregnancy of the respondent, and on account of which, the relatives of the respondent had threatened the appellant.

(3.) It is also the case of the appellant that he wanted to name his son the deity of family, but the respondent / wife, on her own, had proceeded to name her son as 'Kameswaran'. The respondent / wife used to scold him using filthy language and often threaten him that she would commit suicide. Hence, on 04.02.2010, a police complaint was lodged. The appellant and the respondent were residing in the same house, however, separately, in the ground and first floor. The appellant was residing in the ground floor along with his mother. When they were living together, the respondent used to fight with him by pulling his shirt collar and his hair and the same had caused mental agony to the appellant and for nearly one year, there was no physical relationship between them.