H S RUPASHREE Vs. S SURESH

JUDGEMENT

(1.) HERE is yet another failed marriage and a separated couple. Matrimonial bond has not worked for them. On the other hand, what should have been a happy union, has resulted in a painful and bitter experience, more so for the wife, who complains that she has been harassed to the hilt leading to her filing a petition for dissolution of the marriage on the ground of cruelty on the part of her husband. The Family Court having dismissed the petition, the petitioner-wife, undaunted by the failure, has pursued her effort to get out of the matrimonial bond by presenting this appeal.

(2.) THE brief admitted facts are that the petitioner-wife and her parents are from Hyderabad while the respon-dent and his parents are residents of Bangalore; that pursuant to negotiations amongst the elders, the couple were united in matrimony with the marriage taking place at Bangalore on 27. 2. 1997; that thereafter, as per the petitioner-wifes version, she had to suffer misery, pain and sorrow due to the continuous harassment and bickering she was subjected to by the parents of the respondent husband, his sisters other relatives and the respondent.

(3.) AS per the petition averment, such harassment and mal-treatment not only to the petitioner but also to her parents started even at the marriage house itself and she has been the target of continued slinging attacks on herself and on her parents by the parents and sisters of the respondent-husband directly and indirectly by the respondent also as he always supported his parents and sisters and on occasions also joined them increasing the agony and misery of the petitioner.