A.RAJENDRA BABU Vs. C.RAMBA

JUDGEMENT

(1.) These appeals have been preferred by the appellant/ husband as being aggrieved against the common order under which an application for divorce filed by him on the ground of cruelty under Sec. 13 (1) (i-a) of the Hindu Marriage Act, 1955, had been dismissed and the O.P. Filed by the respondent/ wife for Restitution of Conjugal Rights had been allowed.

(2.) The brief facts arising to this litigation is as follows:- The marriage was solomonized between the appellant and the respondent on 21/8/2008 as per the Hindu rights and customs. After sometime into the relationship their had occurred various disputes between them where in the appellant husband had claimed that there was mental harassment/ cruelty on the part of the respondent wife as she had insisted upon the appellant to separate himself from his family, failing which she had been threatening with suicide. The same had been resisted by the wife by contending that it was the appellant husband who had been not only mentally torturing her but also physically abused her which led to the filling of various criminal cases by her and therefore she had also filed O.P. for restitution of conjugal rights on the claim that the appellant husband without any reasonable cause had deserted her.

(3.) Heard Mr.C.Shankar,learned counsel for the appellant and Mrs.C.Ramba, Party-in-Person for the respondent.