R. BALAMURUGAN Vs. SRIPRIYA

JUDGEMENT

(1.) The marriage between the Appellant and the Respondent had been solemnized on 8/5/2002 in Chidambaram as per Hindu rites and customs. It was registered on 10/5/2002 before the Registrar, Pallavaram. Out of the said wedlock, the couple had a male child R.B. Pravin Manesh, born on 2/10/2003 and a female child R.B. Sushmithaa, born on 4/1/2006. Both children were born in India.

(2.) The Appellant alleges that a few days after marriage, there had been an anonymous phone call to their residence conveying that the Respondent had had an illicit relationship with one Raja, prior to their marriage. Though an enquiry had been made with the Respondent, an explanation had been given by her and her family, and though not entirely convinced, the matter had not been precipitated by the Appellant.

(3.) On 7/7/2002, the Appellant had obtained a job in Singapore and the couple moved there. It is the Appellant's allegation that the Respondent had clandestinely been taking money from him for various purposes including purchasing international calling cards for elongated conversations with her family in India. Her behavior was entirely unpredictable and she had damaged her Mangalsutra on two occasions merely to force the Appellant to buy a new chain for her in Singapore.