PUJA PRAKASH PATIL Vs. PRAKASH VASANTRAO PATIL

JUDGEMENT

(1.) Admit. By consent of the counsel for both the parties, the appeal is heard finally.

(2.) The present appeal is preferred by the appellant Puja Patil who was the original respondent in Petition No.A-255 of 2013 before the Family Court, Kolhapur, at Kolhapur challenging the judgment and order passed on 19/03/2015 by the said Court. By the said impugned judgment and decree, the petition for divorce filed by the respondent husband on the ground of cruelty was allowed. The appellant herein had initially appeared through her Advocate in the said petition. However, thereafter she failed to file her written say and the petition proceeded and was decided in those circumstances.

(3.) The respondent had filed the said Petition No.A-255 of 2013 before the Family Court at Kolhapur with the pleadings that their marriage had taken place on 29/07/1997 at Chikodi, Taluka Chikodi, District Belgaum as per Hindu rites. After the marriage, the couple started residing together at Kolhapur. After about two years, the appellant started harassing his parents. It is the case of the respondent that the appellant herself was not willing to cohabit with him and was demanding divorce from him and on her own accord, left his house. With the intervention of the committee of District Legal Aid Authority, some attempts were made to patch up the relations between them. However again since about 2006, the appellant started ill-treating the respondent's parents. It was the respondent's case that the appellant used to raise quarrels in public and was mentally harassing him and his parents. The appellant started residing alone in the respondent's house separately on the first floor and the situation continued for about 6 to 7 years. The respondent was denied of his conjugal rights. According to the respondent, the appellant was causing mental cruelty and therefore on that ground, in those circumstances, he filed the aforementioned petition before the Family Court.