R RAGHUNANDHAN Vs. M REVATHI

JUDGEMENT

(1.) THE appellant in the above appeal is the petitioner in O.P.No.494 of 2002 on the file of the Second Additional Family Court, Chennai.

(2.) THE marriage between the appellant and the respondent was solemnized as per Hindu rites and customs at Chennai on 11.9.2000. After marriage, the appellant and the respondent stayed together at the respondent's parents house. Thereafter, the respondent was taken by the appellant to his house at Adayar.

(3.) ACCORDING to the appellant, the respondent would have stayed with him for 20 days in all. It is the further case of the appellant that the health of the appellant's mother worsened due to high blood pressure and sugar level. But the respondent instead of taking care of her, she abused her in a filthy language. The respondent was brought to the matrimonial home after her stay for a month in her parents' house, on 5.11.2002. On 8.11.2002, the respondent was taken to her parents' house for conducting the ceremony of changing the Mangalsutra to be held on 10.11.2002.