SHOBHA DUGGIRALA Vs. MADHUKAR DUGGIRALA

JUDGEMENT

(1.) THE Original Petition was filed under Sections 3, 7 to 10 of the Guardian and Wards Act for directing the entrustment of the custody of the minor children Suraj and Sonal to the petitioner.

(2.) THE brief facts leading to the filing of the petition were as follows: It was stated in the OP that the marriage between the petitioner and the respondent took place on 17.04.1987 at Chennai according to Hindu Rites and Customs. THEy also registered the marriage in the United States of America on 08.08.1997. Two children were born out of the wedlock in USA. THE first minor boy Suraj was born on 16.04.1994 and he is presently 15 years old. THE second minor girl Sonal was born on 13.01.1997 and she is presently 12 years old.

(3.) DURING 1999, the respondent started his own consultancy but that could not be continued beyond 2002. It was claimed by the petitioner that the respondent stopped working and was having hallucination on many issues and became obsessive that he was a master through self realisation. The petitioner claimed that she was taking care of the house as well the children. Since she could not bear the physical and mental abuse heaped by the respondent including the infliction of torture on the children, the petitioner was forced to seek intervention of police at times.