SUDHA NARAYAN GOKHALE Vs. NARAYAN SHANKAR GOKHALE

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated September 17, 1991, passed by the learned Family Court, Pune, granting a decree for judicial separation in favour of the respondent on the ground of cruelty on an application filed by him under Section 13 of the Hindu marriage Act, 1955, seeking a decree of divorce against the appellant-wife on the ground of cruelty and desertion.

(2.) THE respondent initially married one Kunda Chafekar and of that marriage two sons namely, sandip and Samir were born. After she died on August 1, 1980, the respondent married the appellant on May 16, 1981 at Pune. At the time of the second marriage, the respondent's two sons by the earlier marriage were aged about 14 and 7 years.

(3.) ACCORDING to the respondent, the appellant behaved properly with him and his two sons for a few days after marriage. Thereafter she started putting pressure upon him to live separately after sending his two sons to a boarding house. As the respondent did not yield to her such pressure, she left the house and started living with her parents. Subsequently, she was brought back to her marital home. She, however, did not change her habit and continued to neglect the respondent and his sons. The appellant who was working as a teacher and had left the job to live in the matrimonial home again joined her services at Shirur and started working there as a teacher. She, however, again came back to her marital home but after some time, again left for her parents' home. According to the respondent, she used to make unfounded allegations against him and his two sons and frequently raised quarrels with them. The respondent averred in his petition that the appellant ill-treated both his sons as also him and he detailed instances of such ill-treatment in the petition.