N.MUTHUSAMY Vs. R.BHUVANESWARI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 08.06.2015, passed in H.M.O.P.No.42 of 2014, by the Family Court, Erode.

(2.) The respondent herein, as petitioner, has filed H.M.O.P.No.42 of 2014, on the file of the trial Court under Section 13(1)(i-a) of the Hindu Marriage Act, 1955, praying to dissolve the marriage between her and the respondent held on 111994.

(3.) It is averred in the petition that the respondent has got married the petitioner on 12.12.1994, as per Hindu Rites and Custom. After marriage, both of them have lived as husband and wife in the house of the respondent. The petitioner has worked in a tailoring shop run by the respondent. After sometime, the petitioner has become pregnant. The respondent has gone to Erode for doing work of cutting master. After sometime, there is a considerable change in the conduct of the respondent. The respondent has not allowed the petitioner to visit her parental home. The petitioner has given birth to a child on 011.1995 and subsequently, both the petitioner and respondent have shifted their residence to Erode. The respondent has not treated the petitioner properly. The petitioner has brought her younger sister so as to attend house-hold works. But, the respondent has insulted her. Since the respondent has caused cruelty to the petitioner, a police complaint has also been given on 30.06.2004. The respondent has demanded a sum of Rs.70,000/- from the sister of the petitioner. The respondent has driven the petitioner from marital abode and even he has not permitted her to see the child. Since the respondent has caused cruelty to the petitioner, the present petition has been filed for getting the relief sought therein.