DEVIKA Vs. N.NARASING RAO

JUDGEMENT

(1.) This appeal demonstrates a totally lopsided approach on the part of the Family Court, Secunderabad, in an O.P. filed by the respondent herein, for divorce, against the appellant. The marriage between the appellant and the respondent took place, on 25.05.1998, at Hyderabad. Stating that the appellant is not cooperating with him in the family life and that various acts and omissions on her part would constitute cruelty, the respondent filed O.P. No. 89 of 2001 for divorce under Section 13(1)(ia) of the Hindu Marriage Act, 1955 (for short 'the Act'). The O.P. was opposed by the appellant. She stated that ever since the marriage, not only the respondent, but also her family members, including his sisters, used to harass her. She has enlisted the instances of harassment said to have been caused to her. She further stated that she was forced to swallow sleeping pills, and on another occasion, she was forced to drink dettol, and that the respondent has driven her out from the matrimonial house.

(2.) On her part, the appellant filed O.P. No. 58 of 2002, under Section 9 of the Act, against the respondent, for the relief of restitution of conjugal rights.

(3.) Through a common judgment, dated 16.11.2002, the trial Court passed a decree of divorce in O.P. No. 89 of 2001 and dismissed O.P. No. 58 of 2002. This appeal is filed against the decree of divorce granted by the trial Court.