ARUNA JYOTHI Vs. RAVI KUMAR

JUDGEMENT

(1.) THIS appeal is preferred by the appellant -wife against the respondent -husband aggrieved by the judgment of the Family Court, Gulbarga dated 30.10.2009 and she has challenged the correctness of the judgment on the grounds urged in the appeal memorandum.

(2.) THE respondent -husband filed the Matrimonial Case before the Family Court under Section 13(1 -A) read with Section 13(1)(i -a) (i -b) of the Hindu Marriage Act, 1955. The brief facts of the case of the respondent -husband before the Family Court are that the marriage of the couples was solemnized on 15.06.2003 at Tandoor in Andhra Pradesh. In the wedlock a female child by name Shreya born who was in the custody of the mother. It is alleged by the husband that right from the beginning of the marriage life, his wife was in the habit of leaving matrimonial home and frequently used to go to her parents' house. She was working in the Postal Department at Shahabad Post Office. She used to go to her parents' house invariably and she was not showing any respect to him and was not showing any love and affection, inspite of the advise of the elders and well wishers. She was not ready to lead the happy marital life. She was picking up quarrel with the husband for small and silly matters and making false allegations against him. He has also alleged that on 16.05.2005 without informing the husband, she left the house and taken away the valuable articles.

(3.) ON the basis of the said pleadings, the Family Court recorded the evidence of both sides and ultimately after considering oral as well as the documentary evidence, allowed the petition on the ground that the appellant -wife deserted the respondent -husband and granted a decree to dissolve the marriage between the couples.