SARAH SYLA Vs. IVAN THOMAS GEORGE

JUDGEMENT

(1.) Petitioner is the wife of the first respondent. According to the petitioner, first respondent perpetrated physical violence upon the petitioner by abusive language without any reason whatsoever. The true facts about the first respondent have been suppressed by respondents 2 and 3 and all the medical treatment given to the first respondent would reveal that the first respondent had been a highly mentally deranged person and a man of paranoid schizophrenia and a chronic maniac of depression.

(2.) First respondents has filed a counter-affidavit denying all the allegations. The petitioner has examined herself as P.W. 1. She has also spoken about the treatment given to the first respondent by Dr. Kuruvilla. Ex A-7 has also been filed to show that the first respondent is suffering from paranoid schizophrenia. This Ex.A-9 certificate has been issued by Dr. T. Jayarama Krishnan on 18.7.1987 which clearly says that the first respondent was in the hospital from 15.6.1987 to 18.7.1987 and that he was advised to continue the drugs. Other documents have also been filed. A notice copy of which has been marked as Ex.A- 8, has been given prior to the filling of the petition.

(3.) Though a counter-affidavit has been filed by the first respondent, he did not choose to appear before the learned District Judge.