VISWANATHAN Vs. RENUKA

JUDGEMENT

(1.) The petitioner in M.O.P.No.59 of 2007 on the file of the Family Court at Puducherry, who was the respondent in M.O.P.No.220 of 2006 before the same Court is the appellant herein, aggrieved by the dismissal of M.O.P.No.59 of 2007 which petition had been filed by him seeking dissolution of marriage on the ground of cruelty and desertion and further aggrieved by the decree in M.O.P.No.220 of 2006 which was filed by the respondent herein seeking restitution of conjugal rights. In effect, the husband is before this Court questioning dismissal of his petition seeking dissolution of marriage with the respondent, which petition had been filed on the grounds of cruelty and desertion.

(2.) The parties would be referred as petitioner and the respondent. The term petitioner would indicate the appellant and the term respondent would indicate the respondent herein. The appellant is the husband and the respondent is the wife.

(3.) The marriage between the petitioner and respondent was solemnized on 10/2/2000 at Puducherry. They were both close relatives. Their respective mother and father were sister and bother. It had been contended by the petitioner that the respondent behaved in a very strange, hostile and arrogant from the date of the marriage. It had been contended that she was in the habit of taking a knife in her hands and threatened him that she would cause injuries to herself. It had been stated that she threatened she would lodge a complaint before the police against him. The petitioner contended that in the hope that she would relent and correct herself and lead a normal and happy marital life with him, he had borne all these acts of the respondent. It was further contended that he was also in fear of the father of the respondent who had political influence. Thereafter, they had gone over to the United States of America and even there, her attitude did not change. There were two times when the respondent became pregnant once in the USA and the next time in India and on both the occasions, it was found that, it was an abnormal pregnancy and therefore, the fetus had to be aborted.