R MANJULA Vs. A RAVI KUMAR

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) THE respondent/husband has filed H. M. O. P. No. 11 of 2006 on the file of the Principal Sub Court, Erode for divorce under Section 13 (1) (b) (iii) of Hindu Marriage Act, 1955 on the ground that ever since the date of marriage which took place at Erode and thereafter, when the petitioner and the respondent went to United States, the wife has not behaved in normal manner and there was an abnormal behaviour always suspecting the husband. Therefore, stating that it is due to the conduct of the wife, the husband developed panic attack and he had to undergo a treatment in United States. According to him, the doctors in the United States after testing the husband/respondent have come to a conclusion that the revision petitioner/wife was having "paranoid Mental disorder" which forms part of mental disorder and she has physiatrics problems and therefore she has to be treated by a physiatrist. It is his further case in his petition that he has taken his wife to Apollo hospital at Erode and the physiatrist has given his opinion after testing her and found that the wife/revision petitioner is suffering from Paranoid Mental disorder.

(3.) THE wife/revision petitioner has filed counter affidavit in the H. M. O. P. denying the said allegation made by the husband/respondent against her. She has clearly stated that it is not correct that the American doctor has given any medical report advising her to get treatment for paranoid Mental disorder.