SANGAWWA Vs. SHANKARAPPA

JUDGEMENT

(1.) :- This Appeal is directed against the order of the learned Principal Civil Judge, Bijapur, passed in R.A. No. 95 of 1979 on 09-04-1980.

(2.) At the time of admission, the substantial question of law formulated by this Court is as follows :

(3.) The appellant filed a suit for maintenance against the respondent-husband at the rate of Rs. 1,200/- per annum. According to the plaint averments, she lived for about 4 years happily with the respondent-husband and since she was not able to give birth to any children, the respondent and his family members used to pick-up quarrel and the respondent went to the extent of obtaining consent for a second marriage and also directed the appellant-wife to put her signature on the divorce deed. The respondent and his family members were treating the appellant with cruelty and used to beat her severely. Later, she has been driven out of the house by her husband. Therefore, she was forced to return to her parents house and she is not willing to return to the house of the respondent and she apprehends danger to her life and she has also been deserted without any reason or rhyme by the respondent.