R SIVASUBRAMANIAN Vs. S KRISHNAVENI

JUDGEMENT

(1.) THE marriage between the petitioner/husband and the respondent/wife took place on 28.4.1993 at Vasavi Kalyana Bhavanam, Shevapet, Salem as per Hindu rites and rituals. According to the petitioner, the marriage was not consummated as the respondent was not willing and the respondent treated him with disrespect and she often scolded him using filthy language and only after persuasion, the respondent came to live with him, but within a short period, she left the matrimonial home along with her brothers.

(2.) 2. On the other hand, the respondent wife denied all the allegations. According to her, she behaved as a dutiful wife and she never abused her husband, but, it is the petitioner/husband who asked her to get a sum of Rs.5 lakhs from her parents and ill-treated her.2.

(3.) AGGRIEVED by the same, the petitioner/husband has come forward with this appeal. 3. Heard Mr.V.N.Subramaniyam, learned counsel for the petitioner who has reiterated the contentions raised before the trial Court. 4. The point for consideration in this appeal is whether the petitioner/husband is entitled to a decree for divorce. 5. Though the petitioner originally sought for nullity of marriage on the ground of non-consummation, during enquiry, he amended the ground into one of cruelty. Therefore, what has to be seen is whether there is any act of cruelty to the petitioner/husband at the hands of the respondent/wife.