KANAPARTHI MANOHARA RAO Vs. KANAPARTHI RAJAMMA

JUDGEMENT

(1.) THE appellant was married to the 1st respondent in the year 1971 and they also blessed with children. He was employed as Non -Medical Assistant at Kovur, Nellore District. He filed O.P. No.184 of 1986 under Section 10 of the Indian Divorce Act (for short, ''the Act '') for divorce against the 1st respondent. He pleaded that in the year 1983, when both of them were living at Kovur on account of employment, his wife - the 1st respondent developed intimacy with some persons and she has been living in adultery. He also pleaded that in spite of his best efforts, he could not find out the names of the persons, who are having illicit relationship with his wife. Subsequently, he got impleaded the 2nd respondent, by filing I.A. No.469 of 1986, by terming him as a paramour of the 1st respondent.

(2.) THE 1st respondent filed counter opposing the O.P. She admitted her marriage with the appellant and stated that both of them had a son and daughter through the wedlock. However, she denied the allegations made against her. She, on the other hand, pleaded that the appellant deserted her and their children and she had to file M.C. No.34 of 1979 for maintenance for her and their children.

(3.) HEARD the learned counsel for the appellant.