P SUJATA Vs. P MOHANA RAO

JUDGEMENT

(1.) This is a reference made under Section 17 of the Indian Divorce Act, 1869 - hereinafter called 'the Act', by the District Judge, Vijayawada in D.O.P.No.496 of 1994 filed under Section 10 of the Act. Petitioner is the wife of the respondent, who are Christians. Their marriage took place on 19-1-1988 at Kankipadu as per Christian Usage and Custom. Two children were born during the wedlock. Respondent got addicted to vices, started harassing the petitioner, and finally, deserted her. He is living in adultery. Therefore, petitioner filed the O.P. seeking dissolution of marriage.

(2.) Respondent remained ex parte.

(3.) Petitioner examined herself as P.W.I and marked Exs.A-1 to A-3. Ex.A-1 is the Marriage Certificate; while Exs.A-2 and A-3 are the notices exchanged between the petitioner and respondent. Learned District Judge allowed the Petition in a cryptic order without assigning reasons, which is as follows: