RAJU Vs. V VICTORIA

JUDGEMENT

(1.) THE petition for divorce filed by the husband under Section 10(1) (x) of Indian Divorce Act, was dismissed by the Family Court, Coimbatore, in I.D.O.P.No.4 of 2002. Aggrieved over the dismissal of the petition, present appeal has been filed by the appellant/husband.

(2.) THE case of Appellant/Petitioner are as follows:-

(3.) THE respondent's father gave a false complaint alleging that the appellant, his brother and his father made an attempt to kill him. THE police registered the case and found the complaint to be false. THE respondent demanded only money, when the mediators wanted her to come and live with the appellant. THE respondent always threatened that she would prefer police complaint. THEre is no possibility of re-union. THEre is constant harassment and it amounts to mental cruelty. THE marriage has broken down irretrievably. Hence, the marriage must be dissolved.