YASHODHA Vs. SACHIN SHANKAR SUREKAR

JUDGEMENT

(1.) This appeal is preferred by the wife challenging the order of divorce granted by the Family Court, dissolving her marriage with the respondent herein.

(2.) For the purpose of convenience, the parties are referred to their rankings before the Family Court.

(3.) The petitioner Sri.Sachin Shankar Surekar married the respondent-Smt.Yashodha Sachin Surekar on 04.06.1998 in Sant Gadage Maharaj Mangal Karyalaya, Hulbate Colony, Shahapur, Belgaum. After marriage, the respondent joined her husband. They led happy married life till their daughter by name Pallavi is born on 04.08.1999. The case of the petitioner is after the birth of Pallavi, respondent started picking up quarrel with the petitioner and his parents for simple and silly reasons. She is in the habit of going to her mother s house frequently without intimating the petitioner and his family members. Petitioner used to bring back the respondent frequently from the house of mother of the respondent. He requested the respondent to behave properly and not to visit the house of her mother frequently. At last, in the month of February 2000, respondent left his house without intimating him and his family members along with golden ornaments and clothes to her mother s house at Shahapur. Petitioner and his parents made several attempts to bring her back and the daughter Pallavi. The efforts did not yield any fruits. Therefore, he was constrained to get a legal notice issued to the respondent.