SWATI RAVINDRA SOLUNKE Vs. RAVINDRA MADHAVRAO SOLUNKE

JUDGEMENT

(1.) THE respondent from the proceedings for dissolution of marriage, being Petition No. A. 166/94, decided by the learned Judge of the Family Court, Aurangabad, has filed this appeal against the decree of dissolution passed on 22-4-1995.

(2.) THE respondent - Swati filed a written statement and rejected all the allegations made against her. She had stated that she was behaving properly with the petitioner and his mother. She never insulted the petitioner or his mother. She was never going out for cinema and hoteling alone. The petitioner was always suspecting her. She has denied that she drove out mother of the petitioner from the house at Aurangabad. She also denied that she said that she wanted to marry a Doctor and she demanded divorce from the petitioner. The instances regarding threats given to the petitioner in office and outside office, quoted by the petitioner, are totally denied by the respondent.

(3.) THE respondent has contended that after the marriage, when she was residing at Aurangabad with the petitioner, she was visiting Jintoor for further eduction. The petitioner wanted to marry a beautiful woman. He had developed habit of drinking and because of that, he was beating her even on minor disputes. Even then, she bore all the ill-treatment and cohabited with him. She has stated that she is not willing for divorce. She desires to cohabit with the petitioner and, therefore, she has prayed that the petition be dismissed.