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The Kerala High Court on last date said that, "Making a daughter in law to do the house hold/domestic work is also not something unusual", while allowing a Petition to break a marriage on the grounds of cruelty by husband.
The order was made in a petition filed by kannur native PC Ranjith, Kerela High Court Division Bench consisting of Justice MM Shafeeq and Justice Mary Joseph, heard the matter and said that its Usual For Elders To Sometimes Scold Youngsters
According to the submissions made on behalf of the respondent-wife, the mother of the petitioner was so cruel to her and made her do all her homework during the convalescent period after surgery. She was physically and emotionally abused and ill-treated by the mother in law. Still, she expressed a desire to have a happy life together with her husband / petitioner and their child.
In that regard, the court said, "No family is fully free of conflicts between the members constituting it. It is common for elders to scold and often threaten youngsters. It is all the more evident from the evidence given by the respondent that the a forested factors formed the basis for her reluctance to petition the mother of the petitioner,"
More importantly, in her counter-statement, she expresses her disappointment with the mother in law and her willingness to maintain her family life to the exclusion of her. It is also clear from her claims that the petitioner was initially very caring and that life with him was easy and that the mother in law had induced changes in her attitude towards herself and the boy.
At last court said that "Evidence indicates that the respondent and the petitioner's mother were not cordial and clashes were frequent. Therefore, grant the decree of divorce.
The bench also said that,
“ By doing so, the Family Court assumed the place of a councilor rather than an adjudicator. This is after a great deal of effort and consultation when a dispute is brought before the court for adjudication. This is therefore the responsibility of the court to determine the matter in the dispute on the basis of the facts that it has been properly apprised”.
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