ANITA JOHNNY KARDOJ Vs. JOHNNY FRANCIS KARDOJ

JUDGEMENT

(1.) BY this appeal, the original respondent in Divorce Petition No.6/2006 has assailed the judgment and decree dated 25.06.2009 passed by District Judge-1, Shrirampur.

(2.) ADMIT.

(3.) THE facts, which gave rise to file the present first appeal may briefly be stated thus- Present respondent is the husband of appellant whose marriage was performed on 22.08.1999 as per Christian religion. Admittedly, the appellant and respondent profess Christian religion. Respondent-husband is serving in St.Lucas Hospital, Shrirampur even prior to his marriage. After the marriage, the appellant frequently used to visit her parents. She had left the matrimonial house on 01.01.2000 and was continuously and frequently used to leave the matrimonial. It appears that during the said period the appellant-wife used to suspect the respondent-husband in respect of alleged illicit relations with others and used to take quarrel on the said ground. Ultimately, the appellant-wife left the matrimonial house on 12.10.2001. THE respondent-husband lodged complaint in respect of alleged assault on him, in city police station, Shrirampur. THEreafter, it appears that, the parties were called in the police station for settlement through mediation by one Social Worker Ranjana Patil, however, at that time the appellant-wife straight way refused to cohabit with the respondent-husband. Respondent-husband contended that after the appellant-wife left his house, she started residing with her parents at Pune and she had also joined service and is earning Rs. 5000/- per month. According to respondent-husband, as the appellant-wife had left the matrimonial house since 20.10.2001 and was permanently residing away from him, he had filed marriage petition u/s 10(1)(x) of the Divorce Act for dissolution of marriage.