RADHA Vs. PUTTA SWAMY

JUDGEMENT

(1.) Being aggrieved by the dismissal of her petition filed under Sec. 13(1) (i-a) of the Hindu Marriage Act , 1955 (hereinafter referred to as 'the Act') seeking decree of divorce on the ground of cruelty, the appellant/wife who was the petitioner before the Family Court has filed this appeal under Sec. 19(1) 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.) FACTS: Brief facts leading to the filing of the petition are that the marriage of petitioner and respondent was solemnized on 18/5/1989 at Channapatna as per Hindu customs and rituals. Through the wedlock, they are blessed with a son and a daughter who are now aged 23 years and 21 years respectively. Their son is mentally disabled. It is averred that though respondent was working in a private company, he did not pay much attention to his family including providing treatment to his disabled son and education to the children.