U PARAMASIVAM Vs. P UMARANI

JUDGEMENT

(1.) The appellant/husband in the matrimonial proceedings, who filed a petition in H.M.O.P.No.459 of 2008 under Section 13(1)(i-a) of the Hindu Marriage Act for divorce on the ground of cruelty, which was dismissed, has filed the above appeal.

(2.) The date of marriage between the appellant and the respondent and the birth of two female children out of their wedlock are admitted. The appellant/petitioner was examined as P.W.1 and the respondent/wife was examined as R.W.1. The marriage was in the year 1987 and they lived together till 1994, till the dispute between them started.

(3.) The first reason for the dispute was that the appellant/husband did not have any employment or business and had neglected to maintain the family. The appellant/husband had also no inclination to go for job and maintain the family. Though the appellant/husband claimed that he was doing business even after 1994, the same was not substantiated by any acceptable evidence. Only because the appellant/husband failed to maintain the family, the problem between the couple arose.