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Judgment
Srinivasan, J.—The original petition is on the ground that the first respondent- husband is guilty of desertion coupled with adultery. The
marriage took place on 7-12-1981. The first respondent was having illicit intimacy with the second respondent who was his sister-in-law, a
widow. In February 1984, the first respondent left the matrimonial home after a quarrel intentionally began by him stating that he would never
return. Since then the petitioner and the first respondent were separated.
The petition was contested by the respondents. They have filed separate counter statements. The petitioner has given evidence substantiating the
allegations made in the petition. She has also stated that the first respondent is a drunkard and at times, he will drink to such an extent that he does
not know as to what he is doing. P.W. 12 is a relative of the first respondent. He has given evidence to the effect that the first respondent is living
away from the petitioner from the beginning of 1984. He has also stated that he advised both of them to live amicably. The petitioner has examined
herself as P.W. 1. The first respondent has examined himself as R.W. 1 He has admitted that he is having the habit of drinking. He would add that
he will drink only occasionally in functions. He has also admitted that he was staying with his cousin-the second respondent at Palayamkottai. At
that time, the second respondent was a widow. He admitted that he had a child through the second respondent and that he was maintaining the
second respondent and the child.
Thus the admission of the first respondent proves that he is guilty of adultery. The evidence of P.Ws. 1 and 2 makes out that the first respondent
is also guilty of desertion. The District Judge has rightly accepted the evidence adduced on the side of the petitioner and granted a decree for
divorce, as prayed for by the petitioner. We see no infirmity whatever in the discussion of the evidence. In the circumstances, we confirm the
decree granted by the District Judge. Tiruneveli.
Order accordingly.