MUDIREDDY DONTIREDDY VIJAYA LAXMI Vs. MUDIREDDY YADAGIRI REDDY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred under Section 28 of the Hindu Marriage Act, 1955 challenging the judgment and decree dt.04.11.2020 passed in H.M.O.P.No.82 of 2018 of the Senior Civil Judge, Nalgonda. Brief facts of the case:

(2.) The appellant herein is wife of respondent, and they got married on 13.06.2002.

(3.) The respondent had filed the said O.P. seeking divorce under Section 13 (1)(i)(a) of the Hindu Marriage Act, 1955 contending that the parties had lived together happily only for one year, and thereafter, the appellant used to pick up quarrels with respondent on petty occasions and used to visit her parental house very frequently; that appellant gave birth to two female children who are in the care and custody of the appellant; the brother and mother of appellant continuously instigated the appellant to set up separate family by dividing the respondent from his parents, and on this pretext, the appellant used to pick up quarrels with respondent and his family members; that in March, 2004 the appellant picked up a quarrel with respondent and left the house and went to her parental house without any reasonable cause and started living there, and though he approached appellant 's family members and requested to send the appellant and the children to his matrimonial house, the brother of the appellant beat the respondent and her mother, abused the respondent and refused to send the appellant to live with respondent. He also stated that he was working as car mechanic at Hyderabad.