ANITHA ALFRED Vs. K ALFRED

JUDGEMENT

(1.) THIS appeal arises out of the order in I.D.O.P.No.3962 of 2009 (01.8.2010) allowing the divorce petition filed by the respondent-husband and dissolving the marriage between the appellant-wife and the respondent-husband solemnized on 10.07.1989.

(2.) BRIEF facts are:-

(3.) RESISTING the divorce petition filed by the respondent [I.D.O.P.No.3962 of 2009], appellant filed counter denying the allegations. She has alleged that respondent compelled her to sign in the Deed of divorce, in order to marry some other lady which she refused. Appellant had also referred the criminal case and also maintenance proceedings and the criminal proceedings pending under Domestic Violence Act in C.C.No.6769 of 2007. Filing a detailed counter, she strongly resisted the petition for divorce filed by the respondent-husband.