SANKA ANIL KUMAR Vs. SANKA SRUTHI

JUDGEMENT

(1.) Heard Sri Sanka Anil Kumar, appellant, appearing in person through virtual mode, Smt. Nimmagadda Revathi, learned amicus curiae, and Ms. Taddi Sowmya Naidu, learned counsel for the respondent.

(2.) The appellant and the respondent-Sanka Sruthi @ Sujatha were married on 31/10/2020 as per the Hindu customs and rites.

(3.) The H.M.O.P.No.35 of 2022 was filed by the respondent-wife seeking decree of divorce under Sec. 13 (1) (ia) of the Hindu Marriage Act, 1955 by dissolving her marriage with the appellant dtd. 31/10/2020. The case set up was that the marriage was not consummated. The appellant did not have any interest to lead conjugal life, for no reasons. The respondent went to her father's house and continued to live with her parents at Bobbili. Panchayat was held in the presence of the elders to resolve the dispute. The appellant though attended, but did not cooperate and resolution could not take place. The respondent suffered with mental agony, mental cruelty and neglect of the appellant. She issued a legal notice on 8/6/2021 for restitution of the conjugal rights, which was replied with false averments. Consequently, the petition for divorce was filed.