S. BRAHMANANDAM, S/O. LAXMINARAYANA, AGED ABOUT 59 YEARS, RETIRED EMPLOYEE, R/O. BHARATHINAGAR COLONY, LIG QR. NO.921, BHEL, RAMACHANDRAPURAM, MEDAK DISTRICT Vs. SMT. S. RAMA DEVI, W/O. BRAHMANANDAM, AGED ABOUT 36 YEARS, TAILORING AND BEEDI WORK, R/O.H.NO.3

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against order and decree, dated 01.12.2005, in Original Petition No.19 of 2004 on the file of the Senior Civil Judge at Sangareddy (for short, ‘the lower Court’).

(2.) The appellant has married the respondent on 13.06.1982, after the death of his first wife. A son and daughter were born out of their wedlock. The appellant specifically alleged that the respondent has left his company without intimation, at the instigation of her brother one Vijay Babu. He has further alleged that the respondent was always insisting for transfer of the properties in her name and, as the appellant turned down the demands of the respondent, she left his company and filed Maintenance Case No.87 of 1995 on the file of the Court of Judicial Magistrate of First Class, Nizamabad on 07.12.1995; wherein, an order was passed on 10.04.1997 rejecting the claim for maintenance. It is his further case that there was no matrimonial relationship between himself and the respondent after the birth of their daughter and son and till the date of filing of the petition, on 16.06.2004, for dissolution of marriage.

(3.) The respondent filed a counter-affidavit denying the allegations made by the appellant.