DEEPLAKSHMI SACHIN ZINGADE Vs. SACHIN RAMESHRAO ZINGADE

JUDGEMENT

(1.) Admit. With the consent of the learned counsel appearing for the parties, appeal is taken up for hearing forthwith. Learned counsel for the respondent waives service.

(2.) This appeal is directed against the judgment and order passed by the learned Judge of the Family Court at Pune dated 29th May, 2009 in Petition No. A230/

(3.) The respondent herein instituted the said petition under Section 13 (1) (ia) of the Act. It is the case of the respondent before the Family Court that the marriage between him and the present appellant was solemnised on 17th February, 2002 at Udgir, District Latur according to Hindi Vedic Rites. After the marriage, the appellant lived and cohabited with the respondent and there is one daughter out of the said wedlock namely Samiksha born on 8th October, 2003. It is the case of the present respondent that the parents of the appellant wanted ghar jamai and insisted that the respondent herein should shift to Latur and live with her parents to which the respondent did not agree. Thereafter, the parents of the appellant shifted to Pune and insisted that the respondent should shift to another house so that the parents of the appellant can live with them. It is also the case of the respondent that the appellant was having grievance about keeping the parents of the respondent with them. According to him, his mother is a cancer patient and his father is suffering from hypertension and heart ailments and, therefore, he cannot leave them. It is also the case of the respondent that the appellant would pick up quarrels everyday and she did not cook food for them and had levelled allegations against father of the respondent.