G RAMESH Vs. A VIMALA

JUDGEMENT

(1.) THIS appeal arises out of the order in O.P.No.1729 of 2007 (05.12.2010) allowing the divorce petition filed by the respondent-wife and dissolving the marriage between the appellant-husband and the respondent-wife solemnized on 24.03.2006 and also directed the appellant-husband to pay a sum of Rs.2,00,000/- towards permanent alimony within a period of three months from the date of the order.

(2.) BRIEF facts are that appellant and the respondent got married on 24.3.2006 at 'Arulmigu Sri Subramaniya Swamy Thirukovil' at Thiruchendur according to Hindu rites and customs in the presence of elders and relatives. After the marriage, the appellant and respondent resided near Manali in Chennai. The appellant was employed in Santro Oils owned by his uncle as Supervisor. Later the appellant and the respondent resided at the parents house of the respondent at No.4/29-A, Kumaran Nagar, 80 feet road, Peravallur, Chennai-82. There are no issues out of the said wedlock.

(3.) FURTHER case of respondent is that in August, 2006 the appellant left for his native stating that he is not willing to live with the respondent any longer. According to respondent, appellant is duty bound to pay for her maintenance. Appellant is well employed and was getting salary of Rs.7000/- per month. Hence, respondent-wife filed petition for divorce on the ground of cruelty and also seeking permanent alimony of Rs.7,00,000/- to her.