R MALA Vs. D SRINIVASAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the wife against the order of the Family Court, Chengalpet, dated 09.07.2015 in F.C.O.P.No.36 of 2015 granting divorce by allowing the said petition filed by the husband.

(2.) It is averred in the petition that the marriage between the petitioner and the first respondent, who is the appellant herein was solemnized on 26.03.1997 and out of the wedlock, two daughters were born and misunderstanding developed between the petitioner and the first respondent, as she developed illicit intimacy with the second respondent. The petitioner / husband left the first respondent on 20.09.2006 and the first respondent did not look after the husband as dutiful wife, when he met with an accident and sustained grievous injuries. The husband sent legal notice on 20.09.2010, for which the first respondent has not replied.

(3.) The appellant / first respondent in her counter denied all the allegations made against her by the husband in his petition. The marriage and the birth of two children out of the wedlock are admitted. The possession of inferior complex coupled with suspicious character of the husband is the root cause for separation. She did not have any connection with the second respondent as alleged by the petitioner except the fact that the second respondent is the co-employee. Right from the marriage, she behaved as a dutiful wife to the petitioner. She never caused any mental cruelty or did any act against law and moral ethics.