REGENT COMPUTRONICS PVT. LTD.

JAYALAKSHMI AMMAL Appellant

V/S

KALIAPERUMAL Respondents

Referred Judgements :-

PRATAP SINGH V. UNION OF INDIA [REFERRED TO]
MAHADEOLAL KANODIA VS. ADMINISTRATOR GENERAL OF WEST BENGAL [REFERRED TO]
WORKS MANAGER CENTRAL RAILWAY WORKSHOP JHANSI VS. VISHWANATH [REFERRED TO]
TEG SINGH VS. CHARAN SINGH [REFERRED TO]
SANTRAM VS. RAJINDER LAL [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI MUNICIPAL CORPORATION OF DELHI VS. MOHAMMAD YASIN:SIRAJ UDDIN [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL OF INDIA GIAN PRAKASH NEW DELHI VS. K S JAGANNATHAN [REFERRED TO]
AMAR SINGH VS. ASSTT DIRECTOR OF CONSOLIDATION [REFERRED TO]
THOTA SESHARATHAMMA VS. THOTA MANIKYAMMA [REFERRED TO]
LUCKNOW DEVELOPMENT AUTHORITY VS. M K GUPTA [REFERRED TO]
BHURA VS. KASHI RAM [REFERRED TO]
NAZAR SINGH VS. JAGJIT KAUR [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
UNION BANK OF INDIA VS. KHADER INTERNATIONAL CONSTRUCTION [REFERRED TO]
PALCHURI HANUMAYAMMA VS. TADIKAMALLA KOTLINGAM D [REFERRED TO]
GULABRAO BALWANTRAO SHINDE VS. CHHABUBAI BALWANTRAO SHINDE [REFERRED TO]
STATE OF KARNATAKA VS. VISHWABARATHI HOUSE BUILDING CO OPERATIVE SOCIETY [REFERRED TO]
SADHU SINGH VS. GURDWARA SAHIB NARIKE [REFERRED TO]
SANTHOSH VS. SARASWATHIBAI [REFERRED TO]
G RAMA VS. T G SESHAGIRI RAO [REFERRED TO]
JAGAN SINGH DEAD THROUGH LRS VS. DHANWANTI [REFERRED TO]
V BAPU KALINGARAYAR VS. RAJAM [REFERRED TO]
CHELLAMMAL VS. VALLIAMMAL [REFERRED TO]
RENUPROVA PAUL VS. SANNYASI CHARAN GHOSH [REFERRED TO]
PUSHPALATHA VS. V PADMA [REFERRED TO]
K NARASIMHAN DECEASED VS. K RAJAGOPAL [REFERRED TO]
M P LATHIKA VS. JAYASREE SIVANAND [REFERRED TO]
SHIVDEV KAUR VS. R.S. GREWAL [REFERRED TO]
K.KARAI GOWDER VS. G.SIDDAN [REFERRED TO]

JUDGEMENT

(1.) Fishbowl existence; other people's insensitivity; ridicule even from friends; hurt by the husband; criticism and ostracization from the family and society; frustration because of ill-treatment, yet only limited options - all because of the myth that infertility is always a woman's problem. This is the status of married women, who do not become pregnant. Though women alone are not the cause for this issue, yet, the problem of infertility has broken many homes, separated many couples and caused disharmony among couples while they were living together. Parenthood is the expected status, expected immediately after marriage and out of the couple, it is women who expect more. They themselves ignorantly hurt by asking the question, "it is so natural, why can't I?", and also by believing that child-bearing is the ultimate expression of "femininity" - without understanding the real cause for the problem. Even then, others make the life of women miserable and make women feel inadequate and incomplete as if they are the cause for the failure. The most inhuman form of insult is the husband getting married while the first wife is alive, trying to justify the second marriage in the name of giving gift of property to the first wife. This is one such classic case.

(2.) The second wife, who entered into the life of Dharmarajpillai, while the first wife was alive, challenges the alienation made by the first wife, who claims the property as per the settlement deed, Ex.A2, executed by her husband.

(3.) The second plaintiff, Jayalakshmi, who is the second wife of Dharmaraj Pillai, is the appellant. Her minor son, since deceased, is the first plaintiff. Kaliaperumal, who is the first defendant is the purchaser of the property from the second defendant / the first wife of Dharmaraj Pillai, i.e., Swarnathammal.

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JAYALAKSHMI AMMAL Vs. KALIAPERUMAL

Referred Judgements :-

JUDGEMENT

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