S.VARADHARAJAN Vs. S.LATHA

JUDGEMENT

(1.) The Appellant and Respondent got married on 01.07.1999 at Palani and thereafter on 11.07.1999 a reception was arranged at Udumalpet.

(2.) The Appellant and Respondent after the marriage both were stayed at Udumalpet for quite some time and thereafter migrated to Chennai since the Appellant is working in 'Hyundai Motor Company " at Sriperumbudur Kanchipuram district and used to go to the office from Chennai to Sriperumbudur. There are no children out of the said wedlock.

(3.) The case of the Appellant is that while staying at Chennai after marriage both were not lived happily due to difference of opinion between them and the Respondent herein ill-treated the Appellant and further fails to care him being as a dutiful wife, and it is her responsibility to take care of the husband, whereas the Respondent in failed to do so and thus the Respondent caused mental cruelty to the Appellant.