SIRANGI SRILATHA Vs. SIRANGI SANATH KUNMAR

JUDGEMENT

(1.) The appellant, Smt. Sirangi Srilatha, has challenged the legality of the judgment and decree, in O.P. No.96 of 2002, dated 20.12.2005, passed by the Family Court, Warangal, whereby the learned judge has granted divorce in favour of the respondenthusband on the ground of cruelty and desertion.

(2.) Briefly, the facts of the case are that the appellant-wife and the respondent-husband were married on 08.11.1992 at Ramalingeshwara Swamy Temple, Warangal in accordance with the Hindu rites and customs. During their wedlock, they were blessed with Sai Chaitanya, and Siragani Randeer. However, after the birth of Randeer, the wife started harassing the husband with cruelty for silly reasons. She filed a case under Section 498-A IPC against the husband, and his family members. Even during the pendency of the criminal trial, the respondent-husband tried his level best to settle the dispute with the wife, but his attempts failed. The appellant-wife deserted the respondent-husband in August, 2000. According to the respondent-husband, the appellant-wife has been living away from him without any rhyme or reason. Hence, the divorce petition was filed on the ground of cruelty and desertion.

(3.) In order to buttress his case, the respondent-husband examined two witnesses, and submitted three documents. In turn, the appellant-wife examined three witnesses, but did not submit any documents. After hearing both parties, by the impugned judgment and decre dated 20.12.2005, the learned Family Court granted the divorce in favour of the respondenthusband. Hence, this appeal before this Court.