DEVAKUMAR Vs. THILAGAVATHY

JUDGEMENT

(1.) Petitioner in M. O. P. No. 127 of 1990 before the Family Court, Pondicherry, is the appellant herein.

(2.) The petition filed by the appellant was one for divorce.

(3.) The relevant facts are as follows:- The appellant and the respondent were married on 22-2-1988 at Pondicherry in accordance with the custom prevalent in their community. It is the case of the petitioner that within five days after the marriage, the respondent attempted to commit suicide by swallowing a diamond ear-ring. According to him, the said act on the part of the respondent was due to her hatred towards the appellant. According to him, the respondent did not like the appellant and she has told about the same to him several times. It is her habit to abuse and insult every member of the family. The conduct of the respondent, according to the appellant, amounts to cruelty. The appellant, due to mental agony and desertion is not in a position to co-habit with the respondent. In paragraph 3 of the petition, the appellant has also alleged that the respondent has deserted him for over two years, and she is in such a state of mind that no reasonable and prudent man would ever live with her as husband.