AIR 2013 MADRAS 48

Madras High Court

Hon'ble Judge(s): R. Banumathi, R. Subbiah , JJ

(A) Hindu Marriage Act (25 of 1955) , S.13(1)(1a)— Divorce - Ground of cruelty - Wife totally neglected her husband, chose not to take care of her mentally retarded son and failed to fulfil her marital obligations - She made false accusation against husband, assassinating his character - Divorce on ground of cruelty, proper. AIR 1986 Cal 150, AIR 1996 MP 86 and (2007) 2 MLJ 1185 (SC), Rel. on. (Para 20) (B) Hindu Marriage Act (25 of 1955) , S.25— Permanent alimony - Entitlement - Wife subjected husband to mental cruelty on which ground divorce was granted - Husband entitled to permanent alimony of Rs. 3,00,000/- from wife. (Para 21) .....