LIBIN VARGHESE Vs. RAJANI ANNA MATHEW

JUDGEMENT

(1.) A husband, who lost his case for divorce, is before us.

(2.) Brief facts necessary for the appeal could be stated as follows:-

(3.) The respondent-wife vehemently opposed his petition. According to her, the appellant was concocting reasons to keep himself away from his wife and children. She was never cruel to the husband and she never assaulted or threatened him. The appellant had no financial discipline and the respondent herself purchased properties and constructed the house. She needs her husband, and her children their father.