JINJU RAM P M Vs. SABU M V

JUDGEMENT

(1.) This appeal is filed by the respondent in OP No.785/2012 on the file of the Family Court, Kannur. The original petition is filed by the respondent herein seeking for a decree for dissolution of the marriage between the appellant and the respondent on the ground of cruelty and desertion. The Family Court granted a decree for divorce on the ground of cruelty.

(2.) The short facts involved in the original petition are as under:-

(3.) Counter statement was filed by the appellant denying the aforesaid facts. According to her, she had gone to her parental home after informing the respondent which was very near to the marital home and she never insisted for a separate stay. It is alleged that the attitude of the respondent towards the appellant changed once he got a better employment in HDFC Bank. The appellant alleges that mother of the respondent was inimical towards her since she belonged to a lower caste. It is further contended that after the failure of the first marriage, she never thought for another marriage but it was at the constant pressure and repeated requests of the respondent that she agreed for a remarriage. It is also contended that the respondent was fully aware of the first marriage and the background of the appellant and there was no suppression as alleged. In the said circumstances, the appellant sought for dismissal of the original petition.