BHARATI VASANTRAO KARNEWAR Vs. VASANTRAO ANANDRAO KARNEWAR

JUDGEMENT

(1.) THIS appeal arises out of a petition for divorce filed by the appellant -wife on the ground of cruelty. The petition has been dismissed by the trial Court.

(2.) THE parties are living away from each other for the last about 14 years. The Respondent -husband is in fact not living in Bombay. He is staying at Nagpur. The Appellant -wife is serving with the Bombay Telephones. Just for a period of one and half month, the husband and wife lived together in Nagpur. The Petitioner -wife, thereafter came to Bombay and has been eking out her livelihood all by her own. It is evident that the marriage has gone on the rocks.

(3.) IN this view of the matter, both the learned advocates have filed an application for divorce by consent. Both of them have signed the said application. In fact even the appellant has put her signature upon the consent terms. A xerox copy of the letter written by the Respondent -husband to his learned advocate Shri M. P. Rao is also annexed to the application.