S.SAM SUNDAR Vs. S.ANITHA

JUDGEMENT

(1.) Challenging the Judgment and Decree dated April 8, 2015 passed by the Principal District Judge, Vellore, in I.D.O.P.No.36 of 2008, the petitioner has preferred this Civil Revision Petition.

(2.) For the sake of convenience, henceforth, the parties will be referred to as per their array in the I.D.O.P.

(3.) The marriage between the petitioner and respondent was solemnized on September 5, 2007 at Ammoor Village, Walajah Taluk, as per Christian Rites and Customs. Their marriage was registered as per the Indian Christian Marriage Act, 1872. According to the petitioner, at the time of marriage, the respondent concealed her age, which is seven years more than that of the petitioner. Further, the petitioner belongs to Adi- Dravidar Community and the respondent belongs to Kammavar Naidu. Therefore, the respondent is not willing to live along with the parents of the petitioner and very often, the respondent scolded the petitioner's parents in filthy language. Apart from that, she led a wayward life and without any information or intimation to the petitioner, the respondent left the matrimonial home and settled with her parents. Subsequently, she lodged a complaint before the All Women Police Station against the petitioner. Thus, the respondent treated the petitioner with cruelty, causing a reasonable apprehension in the petitioner's mind that living with her would be harmful and injurious to him. Hence, the petition for divorce.