SARITHA Vs. R RAMACHANDRA

JUDGEMENT

(1.) The appellant is the petitioner in O.P. No.58 of 1998 on the file of the Family Court, Secunderabad. She filed the said O.P. seeking divorce from the respondent who is her husband, on various grounds. After full trial, the Family Court found that she could not prove any one of the allegations levelled against the respondent, and, therefore, dismissed the said O.P. Aggrieved by the said order, this C.M.A. was filed by the wife.

(2.) Having seen the age of the parties, we summoned both of them to find out the real cause for their differences. The appellant could not say anything except that her mother-in-law did not treat her properly during her stay at New Delhi. On the other hand, the father of the respondent who accompanied the respondent categorically stated that they belonged to a traditional family where divorce was unknown and that if the marriage can be saved they are prepared to send the respondent to Hyderabad, the place of the appellant, to live with her. Even then the appellant and her father who seems to be an engineer were adamant and they are not agreeable to any of the reasonable suggestions made by the Court as well as her husband except divorce.

(3.) Without losing our hope we directed both parties to live in a hotel for one week and try to settle their differences amicably, if possible. Though the respondent instantly agreed to stay at Hyderabad by cancelling the ticket already reserved for New Delhi, the appellant agreed to go along with him to the hotel reluctantly. After expiry of the time both parties appeared before this court. The respondent informed thp Court that the appellant was spending time jovially during daytime but was going to her house in the night-time. The appellant having admitted this fact blur.tly informed the Court, that she was not interested in having any marital relationship with the respondent. In fact in the Court itself, she was very jovial with the respondent and talking to him very nicely. Practically we do not find any reasons for the animosity she developed against the respondent. Once again, to save the marriage we directed both parties to live together in any holiday resort outside Hyderabad for one more week and report back. Again when they attended before this court, both the parties admitted that they enjoyed the life to the fullest satisfaction and absolutely she did not face any problem during the intercourse. In fact she had also taken him to her parents' house. This indicates that there is no problem to them to lead marital life but the appellant wants divorce and nothing but divorce. Even after leading conjugal life with the respondent when the appellant said like this, we were sure that there is something in her mind, which she did not disclose to us. Hence we directed the appellant to appear before a psychiatrist. In fact, we talked to him and fixed the appointment for them but she did not choose to appear before him. We tried to find out from the respondent whether he was agreeable to give divorce by mutual consent. He told us in so many words that he was not prepared to give divorce and he would wait till her retrieval. It shows the anxiety the respondent has to save the marriage and the affection he had towards the appellant in spite of the ill-treatment shown by the appellant. In fact himself and his father were agreeable for any proposal made by this court or the appellant to save the marriage. But, the appellant and her parents did not agree for any proposal except divorce.