G. DHANRAJ Vs. C. BUCHAMMA

JUDGEMENT

(1.) This appeal is filed by the appellant who is the petitioner in O.P.No.821 of 2001 on the file of Judge, Family Court, Hyderabad. The appellant filed the above O.P., for dissolution of the marriage on the ground of cruelty and desertion. The appellant is the husband and the respondent is wife. The said petition was dismissed by the trial Court. Therefore, he filed the present appeal.

(2.) The parties herein are referred to as arrayed in O.P.No.821 of 2001.

(3.) The brief facts of the case are that the petitioner filed a petition in the Court of Judge, Family Court, Hyderabad for dissolution of marriage stating that the marriage of the petitioner with the respondent was solemnized on 10/2/1989 at Koheda village as per the Hindu rites and caste customs. After the marriage, they lived together happily for one year at H.No. 16/8/523/2, New Malakpet, Hyderabad. Thereafter, the respondent started quarreling with her mother-in-law and petitioner; that she was not cooperating in the household works and at the insistence of the parents of the respondent, they were forced to set up separate family at Chanchalguda, Hyderabad in the year 1985 and they were blessed with three children namely, Sravanthi, aged 11 years, Vijayasri, aged 9 years and Mounika, aged 7 years. The petitioner further stated in his petition that he purchased 50 Sq yards of plot at Premnagar, Amberpet in the name of respondent and he sold away the same and purchased another plot of 110 Sq yards with two rooms at Gunti Jangaiah Nagar Colony, L.B.Nagar, Ranga Reddy District.