ANUPAMA Vs. N.Y. GUNDU RAO

JUDGEMENT

(1.) The present appeal is preferred against the judgment and decree dtd. 18/3/2024 passed in MC No.24/2015 by the Senior Civil Judge and JMFC, Sindhanur, whereby the petition filed by the husband of the appellant i.e. respondent in this appeal under Sec. 13(1)(1)(a) of Hindu Marriage Act, 1955 (hereinafter referred to as the 'Act') was allowed by granting a decree of divorce by dissolving the marriage between petitioner and respondent solemnized on 30/5/2013 at Neermanavi Village.

(2.) Parties to this appeal are referred as per their rank before the Tribunal.

(3.) Precisely stated facts of the case are that; Marriage of petitioner and respondent was solemnized on 30/5/2013 at Neermanavi Yellamma Temple according to the rites, rituals prevailing in their community. When the marriage took place, the petitionerhusband was working as PSI at Kataka Chincholli Tq.Bhalki, Bidar Dist. After marriage, respondent-wife joined the petitioner at his work place and resided with him for two months. Thereafter, petitioner was transferred to Yadgir Town police station and worked for sixteen months there. During that period, respondent stayed with him hardly for three months. It is stated that in the meanwhile, she conceived a child and went to her parents house in the month of May 2014. She gave birth to a male child on 12/6/2014. She did not come back to the petitioners' house despite several requests by him.