KOPPURAVURI SRINIVASA RAO Vs. KOPPURAVURI VENKATA SAVITHRI DEVI

JUDGEMENT

(1.) This Appeal is filed under Sec. 28 of the Hindu Marriage Act questioning the judgment and decree dtd. 6/11/2007 passed in HMOP.No.54 of 2005 on the file of Senior Civil Judge, Bhimavaram, West Godavari District.

(2.) The brief facts are as under:

(3.) The Respondent filed counter pointing out various incidents of ill-treatment. However, it was admitted in para 6 of the counter that the Petitioner came to the parents house of Respondent in May, 2002 and requested to send the Respondent and that he will take good care of her. It was pleaded that even though the Petitioner took a separate house, but failed to provide basic needs and used to take meals at his parents' house. It was stated that in July, 2002 the Petitioner abused the Respondent and left her. With nowhere to go, the Respondent called up her parents and even though the mother of the Respondent pleaded with the Petitioner to lead a happy married life, the Petitioner did not agree for the same and had abused the mother of the Respondent. It was further pleaded that the Petitioner demanded an additional dowry of Rs.1.00 lakh. Hence, sought for dismissal of the application.