MRS.YEJJAPURAPU HEMA Vs. YEJJAPURAPU RAMANA

JUDGEMENT

(1.) Respondent / Wife in F.C.O.P.No.15 of 2008 on the file of the Judge, Family Court at Vizianagaram, feeling aggrieved by the order and decree dtd. 18/11/2008, whereunder the application filed by her husband was allowed, filed the present appeal. Under the questioned decree and order, the marriage between the parties was dissolved.

(2.) For the sake of convenience, the parties will be hereinafter referred to as the petitioner and the respondent as and how they are referred to in the impugned orders.

(3.) (i). The marriage between the petitioner and the respondent was performed on 2/6/2002 as per their caste, custom and Hindu rites and the parties started their conjugal society at Pataduppada, Vizianagaram. During the wedlock, they were blessed with a girl child. From the beginning, the respondent was insisting on setting up a separate family and she used to go to her parents' house without intimation to the petitioner. She was reluctant to come to the petitioner's house, spending all her salary on her luxuries and used to quarrel on one pretext or the other.