P.N.ELUMALAI Vs. E.SOUNDARAVALLI

JUDGEMENT

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

(2.) The husband has filed a counter stating that O.P.No.3539 of 2009, was filed by the complainant/wife and it is pending. Further, he had undergone heart surgery one year ago and is also continuing to take medical treatment. From the date of marriage, no complaint has been made by his wife against him. In order to grab money, the said complaint has been filed by her. The complainant/wife is running a beauty parlour and earning sufficient income. The respondent/husband further stated that he had availed bank loan for constructing the house and he did not demand any dowry or caused sexual harassment against the complainant.

(3.) On considering the averments of both parties, the learned Magistrate had framed an issue, viz.