GAURI SANJAY BHOSALE Vs. SANJAY RAGHUNATH BHOSALE

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the Family Court, Mumbai in Petition No. A-182/2000 dated 2nd February, 2005. The respondent - Sanjay Bhosale filed a petition initially for judicial separation. Thereafter by way of application for amendment the same was converted into petition for dissolution of marriage on ground of cruelty. According to the respondent in the family court petition it was urged that the appellant and respondent were married on 1.1.1997 as per Hindu Vedic rites in Mumbai. The original petitioner was employee of Indian Airlines working as a driver on shift duties. At the relevant time the respondent had to work overtime. The appellant did not approve of respondent working overtime. She used to talk to him on phone and disturb other staff members. The appellant was having suspicion about conduct of the respondent. The appellant's temperament was sensitive on petty domestic issues. She was threatening the respondent to commit suicide to teach him a lesson. She had suffered from typhoid but refused to receive medical treatment in the year 1999. Her behavior was violent and unbearable. She used to talk inconsistently, raise quarrels and bang her head at times. It was alleged that the appellant used to fight with the respondent on various issues.

(2.) On 3.10.1999 it is alleged that the appellant hanged herself to the ceiling rod and the respondent had to save her life. The appellant was admitted to Desai hospital between 3.10.1999 to 7.10.1999. She was provided with treatment of a psychiatrist.

(3.) On 28.10.1999 it is alleged that she tried to commit suicide by pouring kerosene on her person which was prevented by the respondent. On 4.11.1999 the appellant again attempted to commit suicide. She was admitted to V.N. Desai's hospital by the respondent. Dr. Vahia, psychiatrist treated the appellant. Series of such incidents used to take place in married life of the respondent. According to respondent, the appellant is mentally sick person and it was not possible to lead life with the appellant as husband and wife. It was further alleged that the appellant was seen moving around with one Chandrakant Kelurkar @ Chintya on motor-cycle. The written complaint was lodged by the respondent to Vakola police station on 2.12.2002.