SATHISH Vs. RENUKA

JUDGEMENT

(1.) The marriage between Sathish and Renuka was solemnized on 10/9/2017 at Venkatramanasamy Temple, Thanthondrimalai, Karur. Sathish is employed as a temporary computer operator in the office of the District Collector, Karur. Renuka is employed as a government school teacher. Their marital relationship came under strain and they have been living separately. Sathish filed HMOP No.328 of 2018 on the file of the Family Court, Karur seeking dissolution of the marriage on the ground of cruelty on the part of the wife. Renuka filed HMOP No.26 of 2019 seeking restitution of conjugal rights before the Family Court, Karur. Sathish examined himself as PW.1 and marked Exs.P1 to P9. Renuka examined herself as RW.1 and one Mohammed Sultan was examined on her side as RW.2. No evidence was marked on her side. After considering the evidence on record, the learned Trial Judge allowed HMOP No.26 of 2019 filed by the wife and dismissed HMOP No.328 of 2028 filed by the husband. Aggrieved by the same, Sathish filed these civil miscellaneous appeals.

(2.) The learned counsel appearing for the appellant submitted that the parties were together for hardly five days. No children was born through the wedlock. For the last seven years, they have been living separately. Their marital relationship has irretrievably broken down and this by itself would constitute cruelty. The learned counsel for the appellant called upon this Court to snap the marital tie by reversing the order of the court below and by allowing these appeals.

(3.) Per contra, the learned counsel for the respondent submitted that the impugned order does not call for interference.