R. K. DHIVYA Vs. C. J. SELVA SINGH

JUDGEMENT

(1.) The marriage between Selvasingh and R.K.Dhivya was solemnized on 19/1/2018 at Pettai, St.Antony's Church as per the Christian rites and customs. A girl child was born through the wedlock on 6/7/2020. Selvasingh was employed as Marine Engineer. The marital relationship came under strain. Alleging that the acts of the wife constituted cruelty, Selvasingh filed D.O.P.No.199 of 2020 on the file of the Court of Family Judge, Tirunelveli seeking dissolution of marriage. Dhivya filed counter controverting the allegations made by her husband. The husband examined himself as P.W.1. One Baskar, a relative was examined as P.W.2. Ex.P.1 to Ex.P.10 were marked. Dhivya examined herself as R.W.1 and marked a copy of the complaint given by her before AWPS, Palayamkottai as Ex.R.1. After considering the evidence on record, the trial Judge vide order dtd. 29/7/2022 allowed the DOP in the following terms:-

(2.) Aggrieved by the same, Dhivya filed C.M.A.(MD)No.886 of 2022. Aggrieved by the direction to deposit a sum of Rs.10.00 Lakhs towards permanent alimony, Selvasingh filed cross objection in C.M.A.(MD)No.986 of 2022.

(3.) The learned counsel on either side reiterated all the contentions set out in the respective memorandum of grounds of civil miscellaneous appeals.