SWAPNA Vs. BHATLA PENUMARTHI VENKATA BALA PHANINDRA KUMAR

JUDGEMENT

(1.) Being aggrieved by dismissal of her petition filed under Sec. 13(1)(i-a) of Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for short) seeking decree of divorce on the ground of cruelty, petitioner has come up with this appeal under Sec. 19 of the Family Courts Act, 1984

(2.) For the sake of convenience the parties are referred to by their rank before the Family Court.

(3.) Briefly stated the facts leading to the filing of the petition are that the marriage of petitioner and respondent was solemnized on 24/2/2006 at Padmaraonagar, Secunderabad. It was an arranged marriage. Before her engagement with the respondent, the petitioner was still prosecuting her studies and therefore, she attempted to communicate about her future plans to the respondent that she was not interested to marry till she settles in her career. However, respondent assured that he would co- operate with the petitioner for the completion of her Ph.D course for a duration of five years. Therefore, reluctantly the petitioner agreed for the marriage. After the marriage, petitioner came back to Bengaluru to continue her Ph.D and on this account their marriage was not consummated. Respondent also returned to Bengaluru in connection with his employment. He used to visit the petitioner in her campus.