SALOME Vs. DR. PRINCE D. IMMANUEL

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed by the appellant to set aside the Judgment and Decree, dated 19.11.2011, passed in I.D.O.P.Nos.8 and 42 of 2007, by the learned Principal District Judge, Thoothukudi.

(2.) Since the issues involved in both the Civil Miscellaneous Appeals are interlinked, they are heard together and disposed of by this common judgment.

(3.) The appellant is the wife and the respondent is the husband. The marriage between the appellant and the respondent was solemnized on 19.06.2003 at St.John Baptist Church, Kadatchapuram, Thoothukudi District, according to Christian Customs and Rites. The appellant is a Doctor and the appellant's parents are also Doctors. The respondent is working as a Veterinary Doctor and subsequently, obtained Doctorate Degree in the Field of Meat Research. At the time of marriage, the respondent was working as a Scientist at National Research Centre, Hyderabad, Andhra Pradesh. At that time, the appellant was working as Doctor in Leprosy Mission Hospital (TLM) at Kothara, Maharashtra, on 5 years bond. According to appellant, the respondent treated her in suspicious manner regarding her fidelity. He was not behaving like an educated person, but, like a downtrodden uneducated man. At the time of marriage, the respondent promised the appellant that he would allow her to do her Post Graduate studies. Subsequently, he refused to do so.