D MANGA Vs. D VENKATA RAMANA

JUDGEMENT

(1.) Exposure of so much hatred and animosity aplenty in this case which culminated in the rocking of a matrimonial home of a Judicial Officer.

(2.) Appellant is the wife whose marriage with the respondent, a newly recruited Judicial Officer of the rank of District Munsif, took place on 18-5-1994. The respondent took charge as District Munsif, Amalapuram, which is his first posting, on 4-5-1994.

(3.) The respondent filed O.P. No.108 of 1997 on the file of the Additional Senior Civil Judge, Rajahmundry (Old O.P. No.42 of 1996 on the file of Sub-Court, Amalapuram) seeking dissolution of his marriage with the appellant under Section 13(1)(ia) and 13(1)(iii) of the Hindu Marriage Act, 1955. Serious allegations and counter allegations have been levelled against each other by the respondent-husband and appellant-wife. However, we do not propose to trace those countless allegations in this judgment. We may only state few relevant facts for the purpose of disposal of this appeal.