GAJJALA SHANKAR Vs. ANURADHA

JUDGEMENT

(1.) 1. This civil miscellaneous appeal is directed against the judgment dated 10-5-1996, in O. P. No. 29 of 1993 on the file of the learned subordinate Judge, Nizamabad, filed under Section 13 (i) (a) of the hindu Marriage Act, 1955, for dissolution of the marriage.

(2.) THE case of the appellant-husband is that his marriage with the respondent-wife took place on 16-5-1990 as per the prevailing Hindu customs and rites. According to him, soon after the marriage, his wife started harassing him, both mentally and physically, and threatened him saying that she would commit suicide and hold him responsible for that. She often used to beat him in public. He states that all his efforts to bring change in the attitude of the respondent, turned futile. Subsequently, the respondent left his company, lodged a complaint against him, his parents and sister under Section 498-A I. P. C. which was numbered as C. C. No. 80 of 1992 on the file of the Judicial magistrate of First Class, Yellareddy, Nizamabad District, however, the same ended in acquittal by an order, dated 12-11-1993. The appellant got issued a legal notice, dated 5-5-1992, requiring the respondent to agree for mutual divorce, but she did not respond to the same. Hence the appellant filed O. P. seeking dissolution of his marriage with the respondent.

(3.) THE respondent filed the counter denying the contentions of the appellant averred in the petition.