PANATI MADHUSUDHANA REDDY Vs. MADDALI RENUKA @ SUHASINI

JUDGEMENT

(1.) THE estranged couple do not have any children. While their postmarriage life together was for a brief period of five months from 17.02.2005 to 31.07.2005, they are living apart for the past nearly a decade from August, 2005 onwards. It is not as if the petitioner has sought divorce in a rush of blood or in a fit of anger. It was, evidently, a well thought out and a conscious decision for H.M.O.P. No.26 of 2010 was filed by her, nearly five years after she started living away from the respondent from August, 2005 onwards. During the hearing of this appeal the respondent -wife, who obtained a decree of divorce from the Court below, filed an affidavit before this Court stating that she was willing to forego all claims of alimony and maintenance from the appellant -husband and to eschew all allegations made in the order under appeal, if he was willing for a divorce by mutual consent. The respondent also expressed her desire to leave her past behind, re -marry and start life afresh. The appellant -husband refuses to let go, and insists on an adjudication of the appeals on merits.

(2.) SHOULD a 36 year old woman, who wants nothing more from her spouse except to be let alone, continue to remain shackled in a loveless and unhappy marriage? Would absence of "irretrievable breakdown of marriage", as a ground for dissolution of marriage under the Hindu Marriage Act, disable this Court from setting her free? I think not. I have had the advantage of perusing the judgment prepared by my Learned brother. I regret my inability to agree. I would not have ventured to differ from his weighty opinion, but for the fact that it would result in the respondent -wife not only being denied the opportunity to start life afresh in the marital company of another and beget children, but also in being forced to live in misery forever.

(3.) THE appellant in C.M.A.No.1066 of 2012 was the respondent in H.M.O.P.No.26 of 2010 before the Senior Civil Judge, Gudur, SPSR Nellore District. The respondent in C.M.A. No.1066 of 2012 filed the petition under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955 seeking dissolution of their marriage by a decree of divorce. Parties shall, hereinafter, be referred to as they were arrayed in H.M.O.P.No.26 of 2010 before the Court below.