VIJAYKUMAR RAMCHANDRA BHATE Vs. NEELA VIJAYKUMAR BHATE

JUDGEMENT

(1.) BY the impugned judgment and order dated 7th April, 1994, the III Family Court at Bombay has allowed M.J. Petition No. 382 of 1993, filed by the respondent -wife for dissolution of marriage under Section 13 of the Hindu Marriage Act, 1955 and hence this appeal by the husband Vijaykumar Ramchandra Bhate (the original respondent).

(2.) FACTS which give rise to the present appeal will have to be shortly stated : The appellant and the respondent were engaged, to be married on or about 21st May, 1973. According to the respondent, after the engagement she visited the appellant at Pune, where he was serving. She learnt that the respondent was friendly with one Sushilabai Atwe. Thereafter the respondent received some anonymous letters asking her not to marry the appellant. However, the respondent and her parents did not believe the letters and the respondent was married to the appellant on 10th June, 1973, at Bombay, according to Hindu vedic rites.

(3.) AFTER some days the appellant's parents asked the appellant and the respondent to live separately. Accordingly, they started living at Thane. Thereafter, the respondent went to her father for delivery, The respondent was not well. The appellant was also living there. He used to pick quarrels with the respondent and her parents. The appellant never used to return home in time. After the birth of their daughters, the couple purchased a flat near the respondent's parent's flat. During that period the respondent's parents looked after the children but the appellant never helped the respondent.