TAMILSELVI Vs. K VISWANATHAN

JUDGEMENT

(1.) The brief facts of the case are as follows:-

(2.) The learned trial Judge, after framing necessary issues had conducted a trial. On the side of the petitioner/wife, four witnesses were examined and six documents were marked all relating to the immovable property of the respondent and judgment copy of the divorce petition. On the side of the respondent, the respondent was examined as R.W. 1.

(3.) P.W. 1 had adduced evidence that the marriage was solemnized between the spouses on 23.02.1994 and out of their wedlock, she gave birth to a male child on 28.06.1995. She further stated that after the birth of the child, the respondent did not take care of her and had not provided nutritious food and as such, her husband caused mental cruelty. Therefore, she had lived separately from the month of February 2001 along with her minor son. She further stated that her husband owned 7 acres of fertile land and owned a building consisting of 7 rooms which has been let out to various tenants. Besides this, her husband receives income by maintaining a cattle farm and selling milk and also gets an income by running a STD booth. P.W. 2, P.W. 3 and P.W. 4 have spoken about the assets and income of the respondent.