PONNUSAMY Vs. R.GEETHA

JUDGEMENT

(1.) The petitioner in H.M.O.P.No. 715 of 2009 on the file of the Family Court at Coimbatore is the appellant herein.

(2.) The Appeal had been filed aggrieved by the dismissal of the said Original Petition which had been filed seeking divorce under Sec. 13(1)(ia) and 13(1)(ib) of Hindu Marriage Act 1955, by Judgment dtd. 7/9/2016.

(3.) In the petition in H.M.O.P.No. 715 of 2009, the appellant stated that the marriage between him and the respondent was solemnised on 26/11/2001 and a female child was born on 13/11/2004. It had been contended that though the appellant was employed in Government Department, the respondent treated him as a slave in the family. It was stated that she pressurised him to take a house of rent near her sisters residence. She had also refused to lead a normal marital life with the appellant. She did not care for the child. The appellant had to look after the day to day needs of the child. It was also stated that the respondent also disregarded his parents, who are senior citizens of advanced age and suffer from various ailments. It was also contended that she often degraded him in the presence of his friends and relatives. It was further contended that she deserted him and went away from the matrimonial home on and from 4/5/2007. The appellant had given a complaint to the Singanallur Police Station on 5/5/2009 but the respondent did not co-operate during the enquiry and did not come forward to settle the issues. It was under those circumstances that the petition had been filed seeking divorce on the ground of cruelty and desertion.