TADEPALLI VENKATA RAMESH Vs. IMMIDISETTY ANITHA

JUDGEMENT

(1.) Heard Sri V. Raghu, learned counsel for the appellant and Sri B. Venkatesh Nayak, learned counsel for the respondent.

(2.) The appellant is the husband of the respondent who filed O.P.No.444 of 2000 in the Family Court-cum-IV Additional District and Sessions Court at Vijayawada seeking to dissolve the marriage under Sec. 13 (1) (ia) of the Hindu Marriage Act, 1955 (for short, the Act, 1955). The marriage was solemnized on 29/8/1996 as per the caste custom and usage of both the parties. They were blessed with a female child. As per the appellant's pleadings, the wife went to her parents' house along with child in the year 1997 and since then she did not join the appellant except on one occasion on 31/8/1998. He pleaded mental agony, cruelty and that the wife did not join the company of the husband.

(3.) The respondent filed the counter denying the averments of the petition except the relationship between both parties. She pleaded the appellant's intimacy with his colleague and his frequent visits. However, she pleaded that she was not willing for divorce and she was ready to join the husband. Any mental and physical cruelty by her was denied.