R.SUGANYA Vs. T.HARI

JUDGEMENT

(1.) The respondent/wife in H.M.O.P.NO.556 of 2014 on the file of the Family Court, Madurai, is the appellant and aggrieved by the decree for divorce granted by the said Court, came forward to file this appeal.

(2.) The facts leading to the filing of this appeal would read, among other things, that the respondent/husband in the petition for divorce, would state that he got married to the appellant/wife on 05.03.2012 at Madurai according to Hindu rites and customs and started their matrimonial life at Chennai and she is always suspicious about his character and conduct and tortured him during night. The appellant/wife is always complaining about the non-birth of the child and also to the non-availment of the housing loan and also not providing comforts, such as, Air Conditioner and other luxurious items. On that pretext, she used to quarrel with him. The family members of the appellant/wife are also doing their part in the form of abuse and torture and thereby, continue to cause mental agony. The brother of the appellant/wife and her mother often came down to Chennai and behaved in unruly manner and started blackmailing him which also caused mental agony and on one occasion, the appellant/wife herein had gone to the extreme step of committing suicide for the reasons best known to her and the parents of the appellant/wife came to Chennai and also made an attempt to attack him, which resulted in lodging a police complaint. In the Police Station, there was a mediation and both of them were advised to continue their matrimonial life and even then, the appellant/wife did not choose to mend her behaviour and attitude. Thus, according to the respondent/husband, the conduct of the appellant/wife had caused immense mental agony and without any justifiable or reasonable cause, she left the matrimonial home and when he made an attempt to bring her back to the matrimonial home, he was beaten by her family members and therefore, alleging mental cruelty, the respondent/husband filed a petition for divorce.

(3.) The appellant/wife, who was arrayed as the respondent, denied the allegations and would contend that for the purpose of filing the petition for divorce, the respondent/husband had deliberately suppressed and gave the wrong address and alleging illness, she was compelled to take certain medicines and she refused to take the same and it is always the habit of the family members of the respondent/husband to cause mental torture and that apart, the respondent/husband is also guilty of suppression of life about his sister - Veeralakshmi and her daughter ? Priyadharshini.