POONKUZHALI Vs. GANAPATHY

JUDGEMENT

(1.) The appellant has filed the present Civil Miscellaneous Second Appeal seeking to set aside the Judgment and Decree passed in C.M.A.No.1 of 2016 dated 28.07.2017 on the file of learned Principal District & Sessions Judge, Thiruvannamalai confirming the decreetal order dated 01.12.2015 passed in H.M.O.P.No.62 of 2011 on the file of Principal Sub Court, Thiruvannamalai.

(2.) The appellant is the wife and the respondent is the husband. The case of the respondent/husband is as follows:

(3.) The appellant / wife had filed a counter stating that all the allegations are false and denied. The appellant stated that she was ill treated and beaten up by the respondent and she had mentally and physically suffered a lot in the hands of the respondent. When the same was questioned by her father, the respondent became violent and quarreled with the appellant's father and she also denied the refusal in co-operating with respondent in the matrimonial life. The statement of the respondent that the appellant was physically and mentally ill, was denied. Only due to the harassment made by the respondent, who had driven her out of matrimonial house, she had taken treatment.