HANAMAPPA CHETRAPPA KOPPAL Vs. STATE

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioners against the order passed in M.C. No. 23 of 1989, dated 18-6-1990 by the Civil Judge, Gadag, praying therein to set aside the impugned order and to grant a decree of divorce declaring the marriage to be dissolved under sub-section (2) of Section 13-B of the Hindu Marriage Act, 1955 ('Act' for short).

(2.) Briefly stated facts are that the petitioners were married according to Hindu rites on 18-12-1988 at Hole Alur in Ron taluk. After the marriage, they lived together for a period of one week in the first petitioners house. But the second petitioner did not allow the 1st petitioner her husband to have any matrimonial connection with her. They started living separately from each other after about three weeks of their marriage. They have not been able to live together and the marriage between them was completely broken and there was no possibility of reconciliation and, therefore, they filed a petition under Section 13(B)(1) of the Act, for a decree of divorce by mutual consent on 25-10-1989.

(3.) In the petition it is stated that after the marriage the petitioners lived together hardly for one week and there was no matrimonial connection. The 2nd petitioner thereafter left the 1st petitioner and went to her parents house. Eversince then both the petitioners are living separately. It is averred in the petition that they have lost interest in each other and their relationship was strained. It is also averred that it is impossible for them to continue as husband and wife. It appears that there was some attempt by the elders of the family of both parties to bring about conciliation between them. But they were not agreeable to live together.