PERUMAL Vs. SUBATHRA

JUDGEMENT

(1.) The appellant, viz., Perumal, husband of the respondent, viz., Subathra herein has filed the present Civil Miscellaneous Second Appeal challenging the correctness of the impugned Judgment and Decree dated 24.08.2007 in C.M.A.No.31 of 2005 passed by the learned Principal District Judge, Dharmapuri at Krishnagiri and to uphold the Judgment and Decree passed by the Principal Subordinate Judge, Krishnagiri in M.O.P.No.22 of 2002 dated 06.02.2004.

(2.) The following substantial questions of law were raised by the appellant for consideration:

(3.) The learned counsel appearing for the appellant / husband submitted that after the marriage solemnized between the appellant and the respondent on 22.11.1993 at Gobichettipalayam, as per Hindu Religious Rights and Caste Customs in the presence of the elders, family members and well wishers, they started living happily in the appellant's house at Ammapalli village for one year. After the lapse of one year from the date of marriage, the attitude of the respondent / wife shown that she started neglecting the appellant / husband. The respondent not only neglected the appellant / husband, she also refused to take care of his aged parents.