R HEMALATHA Vs. R SATYANANDAM

JUDGEMENT

(1.) The petitioner applied in O. P. 12 of 1977 before the District Court, Warangal, under S. 10 of the Indian Divorce Act for divorce against the respondent. In the petition she stated that the marriage was solemnised on 11-5-1971 in the Indian Pentaowtal Church, Mill Colony, Warangal. The petitioner gave several instances when the respondent treated her with cruelty. It was stated that after an incident, which took place in the year 1973. the respondent never tried to take back the petitioner in spite of mediation by elders. The petitioner and the respondent are living in estrangement entirely due to the acts of the respondent. In the circumstances, it was stated that the respondent had treated the petitioner with utmost cruelty and had deserted her without any reasonable excuse for more than five years.

(2.) The respondent filed a counter denying the allegations in the petition. He stated that the petitioner had herself deserted the respondent for no fault of his.

(3.) The petitioner gave evidence as P. W. 1 and was cross-examined by the respondent. P.W.2 is the petitioners mother. She also spoke to the various acts of cruelty on the part of the respondent.