P ABIRAMI Vs. D E TAMILARASAN

JUDGEMENT

(1.) Being aggrieved by the judgment and decree passed in O.P. No. 154 of 1999 on the file of the I Additional Family Court, Chennai, granting a decree for divorce, the above Appeal has been filed by the wife. The Appellant is the wife of the Respondent herein. The Respondent filed the said Original Petition seeking dissolution of the marriage on the ground that the Appellant has committed acts, which amounted to mental cruelty and she was guilty of adultery. The Court below has accepted both the grounds and accordingly, has dissolved the marriage.

(2.) The case of the Respondent before the Court below is as follows:

(3.) The Appellant contested the Petition by filing a detailed Counter Statement inter-alia contending as follows: