R JAGADEESH Vs. R RENUKA

JUDGEMENT

(1.) The appellant is the husband of the respondent. Their marriage took place on 23-03-2003, and they were also blessed with a son. Thereafter, they are living separately.

(2.) The appellant filed FCOP No.259 of 2006 against the respondent in the Family Court, Secunderabad, under Section 10 of the Hindu Marriage Act, 1955 (for short 'the Act'), for a decree of judicial separation.

(3.) It is stated in the O.P. that though they were in good relations for some time, the respondent was behaving in a peculiar manner, subsequently. According to him, the respondent used to wake up only at 9:00 a.m., and was not doing any household work and she used to be in a moody condition, so much so, that she was not even noticing the presence of others, around her. It is also alleged that the respondent is a chronic asthma patient and was insisting on that the appellant should set up a separate residence. The appellant pleaded that on one occasion, the respondent did not even react, when the T.V. set has fallen upon the son, right in her presence. It was also alleged that the respondent refused to join him, in spite of repeated requests.