P. MADHAVI LATHA Vs. PALURU SURESH

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984 has been filed by the wife against the judgment dtd. 29/9/2012 passed by the family court by which the petition filed by the respondent seeking dissolution of marriage on the ground of cruelty has been allowed.

(2.) Facts giving rise to filing of this appeal briefly stated are that the marriage between the parties was solemnized on 26/8/2004 in Andhra Pradesh. The parties joined the matrimonial home and lived together. Out of the wedlock, two children were born to the appellant on 3/5/2007 as well as 20/10/2008.

(3.) The respondent filed a petition under Sec. 13 of the Hindu Marriage Act, 1944 (hereinafter referred to as 'the Act' for short) seeking dissolution of marriage on the ground of cruelty and desertion. It was averred in the petition that soon after the marriage, the respondent used to quarrel with the appellant and used to show disrespect to the appellant as well as her parents. It was further pleaded that the appellant failed to discharge her matrimonial duties and obligations and indulged in irresponsible behaviour. It was averred that the appellant neither took care of the respondent nor provided food to him. It was also averred that the appellant was in the habit of leaving the matrimonial home without any intimation to the respondent and used to stay in her parents home for months together.