N. PREMALATHA Vs. P. M. MURALI

JUDGEMENT

(1.) This appeal and the cross objection spring from a spousal difference that has assumed litigious proportions within about three years of their marriage. For the sake of narrative convenience parties would be termed as appellant/wife and respondent/husband in this judgment.

(2.) The respondent/husband has filed a petition in O.P. No. 1564 of 2003 on the file of II Additional Family Court, Chennai, seeking dissolution of marriage with his wife on the grounds of cruelty and desertion. The trial Court granted a decree dissolving the marriage on the ground of desertion but not on grounds of cruelty. Disappointed over the decree passed, the wife has preferred this appeal. The respondent/husband too has felt aggrieved despite obtaining a decree for divorce and has preferred a cross objection, perhaps with an objective to reinforce the decree he had obtained.

(3.) The material facts alleged in the petition which are relevant for the present purpose are bullet-pointed as below: