S. VIJAYALAKSHMI Vs. R. CHANDRASEKARAN

JUDGEMENT

(1.) Wife, who suffers a decree dissolving her marriage with the respondent herein on the ground of cruelty, has preferred the present civil miscellaneous appeal.

(2.) The case of the husband/respondent herein presented before the court below is as follows:-

(3.) The case of the appellant was one of total denial of cruelty and per contra, her case was that the respondent herein often used to pick up quarrel and he was not taking proper care of her as well as the children and all the family expenses were met by her father alone and only due to the quarrel that were picked up by him, she had to be away from matrimonial home and stay with her parents and therefore, the respondent herein is not entitled to get a decree of divorce.