K. MALAYANDI Vs. VALLIAMMAL AND ORS.

JUDGEMENT

(1.) THIS petition coming on for hearing on Friday the 29th day of June 1990 upon perusing the petition and the affidavit filed in support thereof and upon hearing the arguments of Mr. D. Peter Francis, Advocate for the Petitioner and of Mr. Shanmugavelayudham Advocate for the Respondents, and having stood over for consideration till this day, the Court made the following order:

(2.) IN the petition filed before the Court of first instance, the first Respondent has stated that her husband had developed illicit intimacy with a lady working in his office and also took to drinking. Her husband started neglecting the Respondents and did not even provide for their daily needs. Remonstration resulted in cruelty. Physical torture and mental agony, imputing infidelity continued till she and her children were driven out in July, 1981.

(3.) BEFORE the Chief Judicial Magistrate, Tiruchirapalli, the wife examined herself as P.W.1, apart from examining two other witnesses. The Petitioner herein examined himself as R.W.1 and had R.Ws.2 and 3 examined in support of his case. The certified copy of the order in H.M.O.P.17 of 1982 on the file of the Sub Court, Karur, dated 16 -7 -1982 was marked as Ex.R -1.