CANDIDA JUSTINA Vs. SUNDERBABU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the Judgment and Decree, dated 20.04.2015 passed in M.O.P.No.184 of 2009 by the Family Court at Puducherry, dissolving the marriage, as prayed for by the respondent / husband.

(2.) The wife is the appellant in this Civil Miscellaneous Appeal. The averments of the respondent / husband in nutshell are as follows :

(3.) The respondent sent legal notice on 15.02.2009, calling upon the appellant for mutual divorce, but she sent reply dated 03.03.2009 stating vexatious and false allegations. The allegations about peeping through the hole in the window by the mother of the husband and the demand of dowry are all false.