VARSHA PRAVIN PATIL Vs. PRAVIN MADHUKAR PATIL

JUDGEMENT

(1.) CHALLENGE in this appeal is to judgement and decree for divorce rendered in matrimonial proceedings under section 27 (l) (b) of the Special Marriage Act, 1954, bearing Spl. M. P. No. 9/2006. By the impugned judgement, divorce is granted to respondent by learned Ad hoc Additional District Judge, Jalgaon on ground of desertion.

(2.) THIS is a case in which love marriage between the parties could not sail smoothly and fell on rocks within a short span. Admittedly, appellant Varsha and respondent pravin are inhabitants of same locality of chopda township. The parental house of appellant Varsha is situated leaving only one house midway of the parental house of respondent Pravin. They were in love with each other prior to settlement of the marriage. The marriage settlement took place before about couple of months of registration of the marriage. Their marriage was registered at the marriage Registrar's office, Jalgaon, on 22nd december, 2000.

(3.) IT is an admitted fact that respondent pravin was employed as an electrical Engineer in an industrial unit styled as "gharda chemicals" at Lote-Parshuram (Dist. Ratnagiri ). After the marriage he left the native town (Chopda) on 1st January, 2001 to join the service at Lote-Parshuram. He was employed as such till 15th June, 2001. After about a fortnight, thereafter, he joined Indian Institute of Technology (IIT), Madras. He completed post graduation (M. Tech.) in computer Science and Engineering. He was appointed as Software Engineer in Tata Consultancy Services (TCS), Mumbai and worked as such since 17th February, 2003 upto 21st august, 2005. He visited Saudi Arabia for certain period on deputation. He went to u. S. A. on deputation assigned by the TCS and is presently serving as Software Engineer at Bostan (U. S. A. ).