B SRINIVAS PRASAD Vs. B LAXMI

JUDGEMENT

(1.) THIS appeal is filed under Section 19 of the Family Courts Act, by the petitioner in O.P.No.120 of 2003, on the file of learned I -Additional Senior Civil Judge, Ranga Reddy, aggrieved by the order and decree dated 22.06.2004.

(2.) BY the aforesaid order, the civil Court has dismissed the petition filed by the appellant herein under Section 13(i)(ia) of Hindu Marriage Act, 1955, seeking dissolution of his marriage with the respondent, performed on 07.12.2000. The aforesaid petition is filed with the following averments;

(3.) THE petitioner was married to the respondent on 07.12.2000 at Dilsukhnagar, Hyderabad and they were living at his parents' residence from the time of marriage. As the respondent is a postgraduate, she developed superiority complex and started ill -treating, insulting and criticizing the petitioner, who is an I.T.I. holder working in Parle International Group of Companies. Respondent was creating problems on each and every small thing, creating unrest in the family and she used to stay at her parents' house for weeks together without informing the petitioner. Her parents never disclosed about her attitude nor advised her properly how to behave with in -laws. Respondent started working as a Teacher in Siddhartha Public School, Chintal and has become more ambitious to go to abroad. Though the petitioner's father was suffering with cancer, even then, the respondent used to pick up quarrels on small meaningless issues and spoil the atmosphere in the house. Respondent was always trying to go to her parents' house on one pretext or the other and she was also not cooking food either for petitioner or for his parents and was indifferent towards his parents. Inspite of the fact that the father of the petitioner was suffering with chronic cancer, she was insisting the petitioner to come out of the house and stay separately. It is alleged that due to mental tension and harassment, life span of petitioner's father was reduced and ultimately ended on 11.11.2001. It is further pleaded that the respondent left the petitioner on 20.06.2002 without informing him and after intervention of elders and wellwishers, again joined the company of the petitioner on 14.08.2002. When further problems arose in their house, petitioner has decided to stay separately along with the respondent, as such, on 20.08.2002, the petitioner along with respondent, started living separately and inspite of the same, on 21.08.2002, respondent abruptly left to her parents' house without any information. Further pleading that the petitioner is aged about 33 years and is in necessity of his wife's company, sought the relief of dissolution of marriage on the ground of cruelty, both physical and mental.