K KRISHNAMURTHY RAO Vs. KAMALAKSHI

JUDGEMENT

(1.) This appeal by the husband is directed against the order dated Nov. 3, 1981, passed by the Civil Judge, Udupi, on an application for divorce filed under Section 13-B of the Hindu Marriage Act, 1955.

(2.) Kamalakshi-respondent is the wife of the appellant. They were married in the year 1972. They have got a female child born in Jan., 1976. After the child was born the couple did not live together. The wife lived in her parental house and husband as usual in his place of occupation. It is the case of the wife that her husband did not invite or take her, whereas the case of the husband is that his wife has had no desire to reunite.

(3.) In 1980, they presented a joint petition in the Court of Civil Judge, Udupi, for dissolution of marriage stating that they have been living separately; that they have not been able to live together and they have mutually agreed that the marriage should be dissolved. The husband, along with the petition, has deposited Rs, 15,000/- as the agreed sum payable to his wife and child for their maintenance.