S SURESH Vs. V SRIDEVI

JUDGEMENT

(1.) The Original Petition has been filed by the father of the minor child Sri Sabarivasan who was born on 23.03.2009 seeking permanent custody of the minor to him.

(2.) According to the petitioner, he married the respondent on 28.06.2006 at Neyveli and out of the said wedlock, the male child Sri Sabarivasan was born on 23.03.2009. At the time of marriage, the petitioner was working in a Private Company at Pondicherry drawing a monthly salary of Rs.20,000/-. It is also claimed that he handed over the entire salary to the respondent for the maintenance of the family. The spouses also purchased a residential apartment in August 2006. According to the petitioner, his father gave Rs.5,00,000/- from his personal savings for purchase of the flat and the remaining sale consideration was drawn by way of loan from Bank and the Equated Monthly installments were paid by the respondent out of her salary.

(3.) It is also claimed that the father of the petitioner gave Rs.2,00,000/- for purchase of a car which was also purchased in the name of the respondent. It is further claimed that the petitioner suffered a heart ailment and underwent a bye-pass surgery on 07.11.2011. The said heart ailment and after effects of the surgery resulted in the petitioner being unable to carry on the conjugal life which resulted in the respondent having extra marital affair with one Sasikumar.