CHANDRASEKAR Vs. JAYANTHI

JUDGEMENT

(1.) One Chandrasekar and one Jayanthi are spouses, as a result of lawful wedlock that took place on 17.3.1986 at Madurai. Nuptial Ceremony took place on the night of the day of the marriage. The marriage, it is said, was not consummated on that date, in the sense of the husband taking his bed aside and slept and the wife thought that he was behaving in such a fashion, as a result of some exhaustion.

(2.) The behaviour of the husband did not improve subsequently and the wife was able to discover the impotency of her husband. She however took pains in persuading her husband to a medical consultation; but such an effort proved futile and it had its own reactions.

(3.) The husband resorted to bear her mercilessly and the cruel treatment meted out to her at the hands of her husband was to such an extent that she was forced to depart from the matrimonial abode and take shelter in her parents' house on occasions more than once. On all such occasions, wise counsel prevailed and the wife in a mood to have a life in the matrimonial abode joined the company of the husband. But the matter did not improve.