KONDI GIRIJA Vs. KONDI RATNAKAR

JUDGEMENT

(1.) The appellant is the wife of the respondent. Their marriage took place on 1.12.1995 at Mamidipally Village, Armoor Mandal, Nizamabad District. The respondent is employed as a Teacher in Government School. Out of their wedlock, they were blessed with two sons. The respondent filed OP No. 54 of 2000 in the Court of the Senior Civil Judge, Nizamabad against the petitioner for divorce under Section 13(1)(ia) of the Hindu Marriage Act, 1955. He pleaded that ever since their marriage, the appellant has been picking up quarrels with him and his parents without there being any provocation. He alleged that after the appellant went to her parents' house for delivery of the first child, she did not turn up for quite a considerable time and it is only on giving an assurance that they would live separately in a rented house, that she came and joined him. It was his case that on one occasion, the appellant picked up quarrel with him and caused physical injuries. A complaint is said to have been made to the local police station. Another allegation of the respondent was that the appellant abused him and other devotees of Ayyappa, when a Pooja was being performed in his house. The appellant is alleged to have damaged the bicycle of the respondent, when he visited his parents' house and that she suspected illicit relation between the respondent and another woman.

(2.) The appellant filed a counter in the O.P. Apart from denying the allegations made against her, she stated that the respondent harassed her on several occasions and that her parents and relations had to intervene to convince him. She states that the OP was filed only with a view to get rid of her, and the marriage with false allegations.

(3.) The trial Court allowed the O.P., through order dated, 27.12.2003. Hence this appeal.