JEROME PAULRAJ Vs. ALEXIS AMALA JENCY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the husband, who was an unsuccessful offender to get his marriage dissolved before the Family Court, Madurai.

(2.) The brief facts leading to this appeal is that, the appellant herein married the respondent on 15/2/2009 as per the marriage law governing Christian and a male child was born to them, on 21/1/2010. Both the parties are well employed as Teacher and there was no financial issue between them. However, the appellant was uncomfortable due to the alleged conduct of the respondent, who used to compare the other male members with the appellant and talk in demeaning manner. At one point of time, they got separated and the respondent along with minor boy went to her parents house. Narration of certain incidents by the appellant was insulting in nature, in view of the appellant. Hence, a petition for divorce filed on the ground of cruelty and desertion by the appellant.

(3.) To be noted, the petition for divorce was filed within 1 ' years of the marriage. The said petition was contested by the respondent stating that she has never caused cruelty and in fact, she is always ready and willing to live with her husband, only due to the interference of the resondent's family members, she is unable to live with her husband. For her safety and security of the minor boy, she was forced to leave the matrimonial home.