AROKIA RAJ MORAIS Vs. MABIA BIBIA RANI MORAIS

JUDGEMENT

(1.) THIS is a suit filed by the husband to dissolve the marriage between himself and the first respondent on the ground of adultery, under Section 10 of the Divorce Act, 1869, hereinafter called 'the Act'.

(2.) THE marriage between the petitioner and the first respondent was solemnised on 3.5.1995 in accordance with the Christian Rites and Customs, at St. Andrews Church, Madras-600 112. After the marriage, both were living happily in the matrimonial home. At the time of the marriage, the first respondent was working as a teacher and obtaining permission from the petitioner, she continued to work as a teacher even after the marriage also.

(3.) ON the above pleadings, the following issues were framed on 10.4.2002 for decision: