V. VASUDEVAN Vs. RAJESHWARI

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing due to the Covid-19 pandemic.

(2.) The appellant, being the husband of the respondent, aggrieved by the reversal of the divorce decree granted by the trial Court, in the impugned judgment and decree passed by the lower appellate Court, has filed this civil miscellaneous second appeal, raising the following substantial questions of law:-

(3.) Ms.B.Poongkhulali, learned counsel appearing for the appellant/husband pleaded that when the marriage was solemnized on 7.6.2004, both the husband and wife were not living happily. Although the appellant/husband is a small time merchant selling silk sarees in Kanchipuram, keeping in mind the family reputation and goodwill, adjusted with the unreasonable attitude and behaviour and conduct of the respondent/wife, who was initially working as a Teacher in a private school and subsequently appointed as Stenographer in the office of the Chief Educational Officer, Kanchipuram. After she became a Stenographer in the office of the Chief Educational Officer, Kanchipuram, her behaviour also completely turned different. Finally she left the matrimonial home on 7.2.2015 after eleven years. Even before she left the matrimonial house, they were not able to lead a peaceful matrimonial life that could be seen from the fact that there was no child born to them. Finding that the respondent/wife was not cooperative to lead a peaceful family life, he filed the H.M.O.P.No.42 of 2015 before the Sub Court, Cheyyar under Section 13(1)(ia) of the Hindu Marriage Act seeking a decree for dissolution of marriage.