T MOHAN REDDY Vs. POTU KRISHNAVENI

JUDGEMENT

(1.) Grant of Rs.1,00,000/- to the respondent directed to be paid within two months from the date of the order by the Principal Senior Civil Judge, Ranga Reddy District, in his order in O.P.No.138 of 1994 dated 12/08/2002 led the aggrieved husband to approach this Court with this appeal.

(2.) O.P.No.138 of 1994 was filed by the appellant herein against the respondent herein for divorce on the ground of the respondent herein being pregnant even before the marriage and further on the ground of her illicit intimacy with others. The respondent denied the allegation and the trial Court, after a detailed enquiry during which P.Ws.1 and 2 and D.W.1 were examined and Exs.A-1 to A-13 and Exs.B-1 to B-4 were marked, came to the conclusion that the conduct of the respondent towards the petitioner was cruel and that the respondent deserted the petitioner.

(3.) While accordingly granting divorce, the trial Court considered that the parties were going round the Court since 1994 without any chance of living together and the children born out of the wedlock were with the respondent and were dependant on her. The trial Court also noted that the petitioner married another woman and that the respondent was his second wife. Considering the circumstances that the respondent has to maintain herself and also maintain her children, the trial Court felt that it was a fit case where permanent alimony can be ordered to the respondent. Accordingly, it granted Rs.1,00,000/- to the respondent.