P. ANNADURAI Vs. GEETA ANNADURAI

JUDGEMENT

(1.) This appeal is directed against a decree passed by the Judge, Family Court, Andaman and Nicobar Islands in Matrimonial Suit No.152 of 2017. The suit was dismissed ex parte without any costs. The petitioner is the appellant. The petitioner filed a suit for divorce under sections 13(ia) and 13(ib) of the Hindu Marriage Ac, 1955.

(2.) In the plaint it is alleged that the relationship between the petitioner and the respondent became deteriorated after the birth of a female child on 03.4.2002. The petitioner alleged that after 2008 the respondent started misbehaving with the petitioner. The respondent even failed to perform the marital obligations and often the petitioner used to get food from the hotels for the entire family as the respondent never used to cook food and to provide basic life which is expected by every married man. The unusual and abnormal behavior of the respondent created a doubt in the mind of the petitioner as to whether the respondent was suffering from any mental disorder. Eventually in 2011 the respondent was clinically examined by a doctor at Chennai. The petitioner alleged that the said doctor confirmed that the respondent has got psychological problem (mental disorder) and the treatment is still going on at Chennai hospital and till date the respondent is under medical treatment.

(3.) The petitioner alleged that from time to time the petitioner took the respondent to Chennai for the better treatment of the respondent and as per the advice of the doctor the respondent required regular check-up at Chennai. In view thereof, the petitioner constructed a house in Chennai upon a plot purchased by him in the year 2008 so that the respondent could stay there with her minor daughter and can attend doctors for treatment.