SUNITA Vs. RAVI S O VENKATESH SANGAVAI

JUDGEMENT

(1.) ADMIT. By consent of both parties taken up for final hearing.

(2.) THIS Family Court Appeal filed by appellant original petitioner in petition No. C 40/2002 is directed against the order of return of petition for presentation before proper forum passed by incharge Principal Judge, family Court, Aurangabad. In brief, the facts giving rise to this Family court Appeal are as under :

(3.) THE appellant is the legally wedded wife of the respondent. The marriage was solemnized at Pune on 26. 1. 2001 whereas reception ceremony was arranged on 28. 1. 2001 at Aurangabad. The marriage was also registered with Sub-Registrar at Aurangabad. After marriage appellant cohabited with the respondent at Bombay. It is serious grievance of the appellant that the respondent subjected her to harassment. Because of harassment, appellant was forced to withdraw her company. The motherin law of the appellant brought appellant to Pune and kept her in her company for the period of 10 days. Thereafter, appellant came to Aurangabad on 7. 3. 2001. In spite of genuine efforts for reconciliation the respondent did not take appellant for cohabitation. The respondent thus deserted the appellant without any justification and refused and neglected to maintain her.