M.SATYANARAYANA MURTHY,J. - (1.)The unsuccessful petitioner in OP No.4 of 2004 on the file of Judge, Family Court, Kurnool preferred this appeal challenging the dismissal order dated 23-09-2004.
(2.)The parties to the appeal for convenience of reference ranks given in O.P.No.4 of 2004 before the trial Court will be adopted throughout the judgment.
(3.)The petitioner filed the OP under Section 13 (1) (i-a) of Hindu Marriage Act (for short 'the Act') and Section 7(1) (a) of Family Courts Act, seeking divorce dissolving the marriage between the petitioner and respondent alleging that their marriage was solemnized on 15-04-2001 in Saptagiri Kalyana Mantapam as per Hindu rites and customs. At the time of marriage, the petitioner is an employee of Rayalaseema Grameena Bank at Kurnool, whereas the respondent was working as Higher Grade Assistant in Life Insurance of Corporation of India (LIC), Atmakur branch. Immediately after the marriage, the marriage was consummated and set-up family at Kurnool. The respondent-wife used to shuttle between Kurnool and Atmakur to attend her duties in LIC. From the date of marriage including the date of honeymoon, the petitioner has experienced unhappiness and unbearable events in the married life which continued till the date of filing petition. Respondent used to express unhappiness about the marriage with the petitioner, developed hatredness towards the petitioner, openly declared that she was not willing for her marriage with the petitioner as the petitioner was not handsome and she married him out of pressure.