M.SELVAMANI@DAISY Vs. S.PREMKUMAR

JUDGEMENT

(1.) The petition for divorce, on the ground of cruelty, filed by the husband against his wife, allowed by the V Additional Principal Family Court Chennai, in O.P.No.5216 of 2022 vide order dtd. 23/4/2024. Being aggrieved, the wife has preferred the appeal, which is subject matter of CMA.No.2914 of 2024 under consideration.

(2.) The petitioner and the respondent in O.P.No.5216 of 2022 have a prior history of broken marriage. They got married carrying their previous history of broken marriage and was living at Kolathur, Chennai, after they found incompatibility to be with the parents of the petitioner / husband.

(3.) In his petition for divorce, the petitioner alleges that since he hails from dalit community, the respondent was making disparaging comments, insulting remarks and abusive imaginary allegations. After a spell of separation, for nearly a year, they again rejoined, on the intervention of police. However, the respondent continued her abusive conduct, created a sense of anxiety and insecurity in the mind of the petitioner. She had given three criminal complaints to the police with false allegations and withdrawn from the marital life wilfully.