M.SATYANARAYANA MURTHY, J. - (1.)THE respondent in O.P.No.35 of 2002 on the file of Principal Senior Civil Judge, Narsaraopet, Guntur District, preferred this appeal against the decree and order dated 05 -07 -2004 granting divorce in favour of the respondent Dasari Chennakeswara Rao, against the respondent/appellant.
(2.)FOR convenience of reference ranks given in O.P.No.35 of2004 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') seeking divorce dissolving the marriage between the petitioner and respondent alleging that their marriage was solemnized on 16 - 08 -2000 and after the marriage, they lived happily for about one month at Narsaraopet. Later, the respondent developed hatredness towards the petitioner, his family members and was picking up quarrel followed by abuses in filthy language at the instigation of her parents and brothers. She was frequently visiting her parents house without knowledge and consent of the petitioner. It is further contended that the respondent and her family members demanded the petitioner to shift the family to Guntur from Narsaraopet , for which he was not inclined. Consequent upon said refusal the respondent started denying matrimonial obligation and refused to attend the household duties as wife. After three months from the date of marriage the petitioner went to the house of his inlaws at Guntur and lived with the family of respondent for a period of six months with a view to have congenial atmosphere. During the said period of his stay for six months, the respondent and her family members tortured the petitioner and drove him to commit suicide. Even during treatment in the hospital by the petitioner, the respondent did not even visit the hospital.
It is also contended that the respondent and her family members obtained signatures of the petitioner by force on blank promissory notes and white papers. They also confined the petitioner in the police station and thereby insulted him. Due to unbearable harassment in the month of May, 2001 the petitioner and the respondent returned to Narsaraopet and lived for one month. The respondent left the house on 26 -06 -2001 along with her brother. Inspite of his best efforts and mediation, she did not join the petitioner to lead martial life. The respondent and her mother came to Baptla, where the petitioner was doing job and insulted him in the presence of his colleagues. Thus the respondent and his family members subjected the petitioner cruelty and caused mental agony which affords a ground to grant decree of divorce under Section 13 (1) (ia) of the Act and sought divorce on the sole ground.