LATHA Vs. R SORNARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal has been filed against judgement and decree made in C.M.A.No.42 of 2005, dated 13.3.2006, on the file of the Additional District and Sessions Judge(Fast Track Court No.II), Tuticorin confirming the judgement and decree made in H.M.O.P.No.131 of 2005, dated 7.3.2005 on the file of Sub-Court, Tuticorin.

(2.) The wife is the appellant. The Petition for divorce filed by the husband on the ground of cruelty and desertion was allowed by the trial Court. The said judgement was confirmed by the Lower Appellate Court. In support of his claim of cruelty, the Petitioner/husband has averred in his petition as follows:-

(3.) The respondent resisted the claim of the Petitioner denying all those averments and contended that she lived as a dutiful wife. She also produced photographs to show that they lived happily. She would contend that she also discharged the loan that was availed for the purchase of the new house and that she has every right over the house.