R SUGANYA Vs. T HARI

JUDGEMENT

(1.) This appeal is preferred against the order and decree, dated 10.01.2018 made in HMOP No.556 of 2005 on the file of the Family Court, Madurai.

(2.) The respondent in the Original Petition is the appellant. For the sake of convenience, in this judgment, the parties are referred to as arrayed in the Original Petition.

(3.) The case of the respondent/husband is that the respondent/husband got married to the appellant/wife on 05.02012 at Madurai according to Hindu rites and Customs and started their matrimonial life at Chennai and she is always suspicious about his character and conduct and tortured him during night. The appellant/wife is always complaining about the non-birth of the child and also to the non-availment of the housing loan and also not providing comforts, such as Air Conditioner and other luxurious items. On that pretext, she used to quarrel with him. The family members of the appellant/wife are also doing their part in the form of abuse and torture and they continue to cause mental agony. The brother of the appellant/wife and her mother often came down to Chennai and behaved in unruly manner and started blackmailing him, which also caused mental agony and on one occasion, the appellant/wife herein had gone to the extreme step of committing suicide for the reasons best known to her and the parents of the appellant/wife came to Chennai and also made an attempt to attack him, which resulted in lodging a police complaint. In the police station, there was a mediation and both of them were advised to continue their matrimonial life and even then, the appellant/wife did not choose to mend her behavior and attitude. Thus, according to the respondent/husband, the conduct of the appellant/wife had caused immense mental agony and without any justifiable or reasonable cause, she left the matrimonial home and when he made an attempt to bring her back to the matrimonial home, he was beaten by her family members and therefore, alleging mental cruelty, the respondent/husband filed a petition for divorce.