LAVANYA Vs. RAGAVENDRA GOUD

JUDGEMENT

(1.) This Appeal is preferred under Section 28 of the Hindu Marriage Act, 1955 by the appellant herein challenging the order dt.25.09.2019 in HMOP No.1 of 2017 on the file of the Senior Civil Judge, Narayanpet.

(2.) The appellant is the wife of the respondent. They had got married on 13.12.2013 at Wadi in Karnataka State. The plea of the respondent in the OP

(3.) The respondent filed O.P.No.1 of 2017 against the appellant seeking dissolution of the marriage between them contending that after the marriage, the respondent and the appellant had lived happily only for two months at Coimbatore; that the appellant started harassing the respondent for silly reasons and threatened the respondent that he must leave her at her parents' house, otherwise she would commit suicide; that the respondent therefore left the appellant in the house of her parents in February, 2014; and that thereafter, the appellant did not turn up till the filing of the O.P. on 13.12.2016 to live with the respondent.