NAGA KOTESWARI K Vs. K RAJASEKHAR

JUDGEMENT

(1.) Appellant is the wife of the respondent. She suffered a decree of divorce in O.P.No.121 of 1994, dated 15-3-1995 on the file of the Principal Subordinate Judge, Tenali.

(2.) The respondent-husband instituted the said O.P.No.121 of 1994 on the file of the Court of the Subordinate Judge, Tenali under Section 13(l)(ia) and (ib) of the Hindu Marriage Act seeking dissolution of the marriage on the grounds of cruelty and desertion on the part of the appellant-wife.

(3.) . The respondent-husband has averred in his petition that his marriage with the appellant took place on 15-4-1992 as per Hindu customs at Nidubrolu in the house of the wife's parents. The appellant-wife joined the society of the respondent-husband and the marriage was consummated. The parties set up their family at Chilumuru and lived happily for one month. According to the respondent-husband, the wife developed aversion towards him within a short period of one month from the marriage for no reasons and used to pick up quarrels with him and other co-daughters-in-law. The wife seems to have insisted the husband to put up a separate permanent family at Nidubrolu - the parents house of the wife or at any other town. The husband has also alleged that he came to know that his wife was suffering from a disease 'Overian'. According to the husband, on 10-5-92, the appellant-wife picked up quarrels with the husband and left to her parents house with all the jewellery and without the knowledge and consent of the petitioner-husband. Though the husband along with some mediators went to the parents house of the wife on 17-5-92 and requested her to join his society, the wife refused to oblige him. Thus, according to the husband, the appellant-wife has been living away from his society right from 10-5-1992 without any reasonable excuse or permission and such an action of the wife towards the husband is cruel act and therefore, the respondent-husband filed the petition in O.P. No.121 of 1994 seeking dissolution of the marriage on the grounds of cruelty and desertion.