DEVASENATHIPATHI Vs. ANJALIDEVI

JUDGEMENT

(1.) THE unsuccessful petitioner in both the courts below is the appellant.

(2.) THE case in brief is as follows: - The petitioner filed a petition for divorce against the respondent / wife. Their marriage took place on 07.11.1994 as per Hindu custom at Vaidheeswaran Temple. When they were living at No.45, Kamarajar Nagar, the respondent was always in taking terms with one Ashok Kumar, son -in -law of the owner of the house. When the petitioner went to the office, the respondent had moved closely with him, which was seen by him and she was also warned; but she never cared for his advice. The act of the respondent caused mental agony. The petitioner had also informed the same to her brothers. She left the matrimonial home along with her brother on 02.0 6.1997 and he gave a telegram on 09.06.1997. He also sent another telegram on 18.07.1997, but no reply was received. She is working as a Teacher in a Matriculation School and her education is higher than his education and she always ill -treated him. After exchange of notice, there was panchayat also, but there was no change in the act of the respondent.

(3.) THE petitioner was examined as P.W.1 and Exs.A -1 to A -3 were marked. R.Ws.1 and 2 were examined on the side of the respondent and no document was marked. The trial court dismissed the petition and aggrieved against this, the petitioner preferred A.S.No.158 of 2000 on the file of District Court, Nagapattinam and the learned Judge after hearing the parties, dismissed the appeal and aggrieved against this, the present appeal is filed.