K GOPIKA Vs. S SRINIVASA RAJA

JUDGEMENT

(1.) The short facts of the case are as follows:-

(2.) The Petitioner herein further stated that during 2013 the Petitioner was demanded a dowry and the parents of the petitioner satisfied their demand by providing 5 lakhs incurring huge debts beyond their level. That apart, the 1st respondent had also withdrawn Rs. 3 lakhs from the joint account of the petitioner. The 1st respondent got his job transferred from Coimbatore to Chennai in the year 2014 and the couple stayed in a house near the residence of the respondents 3 and 4. At the instigation of the 2nd Respondent, the respondents 3 and 4 harassed the petitioner. The Petitioner was beaten and till date she could not recover from the lower back pain. The Petitioner was never taken care by the 1st Respondent as a dutiful husband.

(3.) Further, the 1st Respondent is very much suspicious character used to doubt the petitioner. He used to dictate the Petitioner to wear dresses as seen in the movies and also committed sexual torture. The respondents suppressed the defect of impotency before the marriage. The 1st Respondent is an impotent and the same was confirmed by various clinical tests and in this regard, huge expenses were incurred by the parents of the petitioner however, there used to be no co operation by the 1st Respondent for the treatment. Unbearable by the constant harassment at the hands of the Respondents, the petitioner even tried suicide.