SMT. DRAKSHAYINI Vs. K.R. NAGARAJU

JUDGEMENT

(1.) THIS appeal is filed against the decree of divorce granted by the learned Civil Judge (Sr.Dn.) & CJM, Chamarajanagar, in M.C. No. 12/2005 on 14.12.2009. The appellant was the legally wedded wife of the respondent herein and their marriage was solemnized in accordance with the customary rites. Wife has filed this appeal. The appellant was the respondent in the said case. Parties will be referred to as petitioner and respondent as per their status in the cause title of the Trial Court.

(2.) THEIR marriage was solemnized on 23.03.2000 in Vasavi Mahali, Chamarajanagar. Petitioner and respondent lived for about eight months and the case of the respondent is that she did not want to live with her in -laws and hence wanted him to make a separate house and to live with her. Petitioner did not agree and in this regard, respondent used to go to her parents house without telling him. Since the respondent deserted the petitioner for more than two years and since she made reckless allegation imputing his character and insisting for a separate house without any rhyme, he had filed a petition for divorce on the ground of desertion and cruelty. Petitioner is a Conductor, in KSRTC, Mysore Depot.

(3.) PETITIONER himself has been examined as PW1. Apart from him, his mother has been examined as PW2 and one Srinivasanaika, as PW3 and three exhibits have been got marked. Respondent has been examined as RW1 and her father has been examined as RW2 and one exhibit has been got marked.