KALAPATAPU LAKSHMI BHARATI Vs. KALAPATAPU SAI KUMAR

JUDGEMENT

(1.) These two Civil Miscellaneous Appeals arise out of common order, dated 25.11.2005, in HMOP.Nos.310 of 2004 and 270 of 2005 on the file of the learned I Additional Senior Civil Judge, Guntur.

(2.) The appellant in both these appeals filed HMOP.No.310 of 2004 under Section-13(i)(a) and (i)(b) of the Hindu Marriage Act, 1955 (for short the Act) for dissolution of marriage. The respondent has filed HMOP.No.270 of 2005 under Section-9 of the Act for restitution of conjugal rights.

(3.) It is the pleaded case of the appellant that her marriage with the respondent was solemnised on 13.10.1995 as per Hindu rites; that out of their wedlock, a male child by name Sri Vatsava was born on 29.6.1997; that at the time of the marriage, the respondents family made the appellant believe that the former was the Managing Director of Vinayak Sai Investment Limited; that the business was in a good condition; that after the marriage, the appellant came to know that there was a complete downfall in the business of the respondent; that as the financial crises engulfed the family, the appellant joined SSR College, Nizamabad as a Lecturer; that the respondent used to take the appellants entire salary and ill-treat her; and that the respondent used to cause mental torture to the appellant due to inferiority complex due to his lesser educational qualifications than the appellant.