AMARAVATHY Vs. R A PAKKIRINATHAN

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and decree dated 4. 10. 1996 in C. M. A. No. 54 of 1995 on the file of the principal district Judge, Thanjavur, confirming the judgment and decree dated 26. 4. 1995 of the Sub Court , kumbakonam in O. P. No. 18 of 1993.

(2.) THE wife, who is unsuccessful in both the Courts below is the appellant. THE respondenthusband filed a petition of divorce under section 13 (1) (a) of the Hindu Marriage Act, 1955. He has succeeded in both the courts below. As against the concurrent judgment and decrees of the Courts below, the above appeal has been preferred by the wife.

(3.) NOW, the learned counsel for the appellant Mr. R. Sekar has argued two points. First one relates to the incident dated 24. 10. 1988. On that date, according to the respondent, the appellant came with her sister, stood in the street near his house and scolded his mother in a filthy and vulgar language. The neighbours and others gathered there and in their presence the appellant insulted the respondent and his mother. According to the learned counsel for the appellant, there was no such incident at all and this fact has been found by the courts below without legal evidence.