HEMA REDDY Vs. RAKESH REDDY

JUDGEMENT

(1.) The appellant herein is the wife. The respondent herein is the husband. The husband-respondent herein filed O.P. No. 340 of 1996 in the Family Court at Secunderabad for divorce under Sections 13(1)(a), 13(1)(1b) and 13(1)(iii) of the Hindu Marriage Act. The learned Judge, Family Court, Secunderabad heard the matter on merits and was pleased to allow the petition and the marriage between the appellant herein and the respondent herein solemnised on 11-12-1994 was dissolved by a decree of divorce. Aggrieved by the aforesaid, order of the Family Court, the wife-appellant herein was filed the present appeal.

(2.) The averments made in the original petition can briefly be narrated as follows. The parties herein are referred to as "petitioner and respondent" as arrayed in the original petition. The husband-petitioner stated in his petition that he is the son of Col. and Mrs. T. R. Reddy. He is M.Sc. with Horticulture. He is working with M/s. Harrison Malayalam, Kerala. The respondent is the daughter of Sri. B. N. Reddy, who is the former Member of Parliament. The marriage between the petitioner and the respondent was solemnised on 11-12-1994 at Secunderabad. It was an arranged marriage. The petitioner and his parents believed that the respondent would be a proper match to the petitioner. After the marriage on the first day itself the petitioner was alarmed to find certain unnatural behaviour in the respondent. The respondent was in the habit of scratching her hands and head now and then in a very irritating manner. She used to drop her head while sitting in the company of elders. Though the petitioner noticed the said fact during first two days of the marriage, the petitioner thought may be these are the mannerism of the respondent.

(3.) The respondent joined the petitioner in Kerala on 13-1-1995. The father of the respondent-Sri D. N. Reddy came to drop the respondent at Kerala. During her stay in the matrimonial house, the respondent used to go into bouts of absolute silence. She never discussed the household activities.