S LATHA KUNJAMMA Vs. K ANILKUMAR

JUDGEMENT

(1.) This appeal is filed by the petitioner/wife in O.P. No. 554/2006 being aggrieved by the judgment dated 7-8-2006 on the file of the Family court Palakkad. The Original petition was filed for dissolution of marriage on the ground of desertion which was dismissed finding that the ground of desertion is not proved and therefore the petitioner/ wife is not entitled to get a decree of divorce against the respondent/husband under Section 13(1)(i-b) of the Hindu Marriage Act. The parties in this appeal are referred to as petitioner and respondent as in the Original Petition. The short facts pleaded by the petitioner are as follows:

(2.) The petitioner and the respondent are B. Tech Degree Holders in Civil Engineering. The petitioner is employed as an accountant in the District Treasury, Palakkad. The respondent is employed in Nirmithi Kendra, Palakkad. Through the acquaintance at the work place the petitioner and the respondent fell in love with each other. Subsequently their marriage was arranged with the blessings of their parents and their relatives and it was solemnised on 07-03-1999 in accordance with their religious rites and ceremonies at Balu Memorial Auditorium, Kollengode.

(3.) After marriage the petitioner and the respondent resided together in the house of the respondent for about six months. Thereafter they resided in a rented house at Melamuri, Palakkad. From the very beginning of the married life, it appears that the petitioner and the respondent developed aversion towards each other owing to temperamental incompatibility. Within a short period the relationship between the petitioner and the respondent became strained. They realised that they could not continue to reside together as husband and wife Even though the parents of both parties intervened and tried to resolve the dispute, they could not succeed in their attempt. All of them realised that the marital tie between the petitioner and the respondent has been broken irretrievably.