ADIGARLA VENKATA LAKSHMI Vs. ADIGARLA VENKATA SATYA SREENIVASULU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order dated 30.10.2000 passed in O.P. No. 212 of 1992 by the learned I Additional Senior Civil Judge, Kakinada, East Godavari District, whereby the petition filed by the petitioner- husband under Section 13(1)(ia)(ib) and Section 10 of the Hindu Marriage Act, 1955 (for short "the Act") seeking divorce on the ground of cruelty and desertion was allowed. The wife preferred the present C.M.A. For the sake of convenience, the parties are referred to as they are arrayed in O.P. No.212 of 1992.

(2.) The marriage of the petitioner-husband and the respondent-wife was solemnised on 28.05.1986 and consummated on 07.11.1987. On 10.01.1988, the father of the respondent-wife took her to his house for celebrating Pongal, and after the festival, she returned to the petitioner on 20.01.1988. Again, she left for her parents' house on 29.01.1988 without the petitioner's knowledge, but did not come back for about three years. In May 1990, the petitioner and his father sent one

(3.) N.R.K.G. Haragopal and Ankamreddy Konda to persuade the respondent's parents to send her to live with the petitioner, but the respondent refused to come and live with the petitioner. On 25.06.1990, the petitioner and his grandfather requested the respondent to live with the petitioner, but she bluntly refused to join him.