C. HANUMANTHARAYADU S/O C.SANNAPPA Vs. SMT L.KAVITHA W/O.HANUMANTHARAYUDU D/O K.LINGANNA

JUDGEMENT

(1.) THE husband has preferred this appeal challenging the order passed by the Civil Judge (Sr.Dn.), Hiriyur, disimissing his petition for divorce on the ground of dissolution.

(2.) FOR the purpose of convenience, the parties are referred to as they are refered to in the petition,

(3.) IN para 2 of the petition, it is specifically stated that the petitioner came to know that the respendent is living wavered life and she is having illegal intimacy with number of persons. Immediately after coming to know the said fact the petitioner went to Hiriyur and enquired about her and came to know that she is living immoral life. When the petitioner questioned about the character of the respondent, this respondent herself admitted that she is living wavered and immoral life. Immediately to threaten the petitioner, the respondent filed M.C.No. 102/2001 on the the of he JMFC Court at Hiriyur which came to be dismissed for default on 07.01.2003. Due to the conduct of the respondent behaving rudely, the petitioner has lost his reputation in the society. The respondent ill -treated and harassed the petitioner as well as his family members. In view of the respect of his family, petitioner tolerated all the humiliation and mental agony. How children of the petitioner are with the impendent The petitioner vexed with the attitude of the respondent and as respondent did not join the petitioner since 30.11.1999, there is no other go to the petitioner except filing a petition for divorce, Therefore, a petition is filed in the Court of the Additional Civil Judge (Sr.Dn.), Anantapur in Andhra Pradesh.