ANITHA Vs. G. SHRINE

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the judgment and decree made in I.D.O.P.No.152 of 2007, on the file of the District Judge, Nagercoil, dated 05.09.2012.

(2.) The appellant and the respondent got married on 27.01.1999. The respondent herein - husband filed a petition in I.D.O.P.No.152 of 2007 under Section Section 10 (ix) of the Indian Divorce Act and the marriage was dissolved by the order of the District Court, Kanyakumari, by its order, dated 05.09.2012. Against the order, the appellant - wife has preferred this Civil Miscellaneous Appeal.

(3.) Brief substance of the petition filed by the petitioner -husband in I.D.O.P.No.152 of 2007, is as follows: The marriage between the petitioner and the respondent was solemnized on 27.01.1999, at Calvary Lutheran Church, Christ Nagar, Nagercoil and they lived together at Vadaseri. The petitioner - husband was working at Muscat and he used to visit the native place, once in two years. There was a mis-understanding between the couple and even for simple matters, the respondent - wife used to threaten the husband, by attempting to commit suicide. During the time of November - 1999, the respondent - wife left the matrimonial home and she refused to return back to the matrimonial home and she presented a false complaint before the Inspector of Police, All Women Police Station. When the Inspector advised the respondent - wife to go to her matrimonial home, she refused and all the efforts taken by the family elders for re-union failed. Since the respondent - wife deserted the petitioner - husband, he filed a petition for divorce.