V SANTHANAM Vs. SATHYA ALIAS SATHYAVATHI

JUDGEMENT

(1.) THE husband is before us claiming a right to divorce his wife who is presently living away from him with his two minor children, on the ground that she deserted him, and that she also acted cruelly while she lived with him prior to the desertion.

(2.) THE learned Judge of the Family Court has disbelieved the alleged cruel acts. It was found that no one was examined to speak to those acts. THE alleged cruel acts were the use of abusive language by the wife to the husband. THE wife had denied having used any such abusive language. No one was examined in support of the assertion that she as a matter of course made the life of the petitioner miserable by use of such language during the time she lived with him.

(3.) THE efforts made by the petitioner to bring back the wife and minor children appear to be "nil".