M . K. PREMALATHA@ LALITHA Vs. GANGADHAR

JUDGEMENT

(1.) The marriage between the complainant and the accused was solemnised on 08.05.2004 at Hubli as per Hindu rites and customs. They led a married life thereafter. The accused, alleging that the complainant is having an adamant nature and quarrelling with him, filed a petition under Section 13(1)(ia) and (ib) of the Hindu Marriage Act [for short 'the Act'], seeking for divorce and dissolution of marriage in M.C. No. 50/2007 before the First Additional Civil Judge (Sr.Dn.), Hubli. By the order dated 06.01.2010, the petition was allowed and the marriage between the complainant and the accused was annulled by the decree of divorce. Aggrieved by the same, the complainant filed M.F.A. No. 20561/2010 before the High Court of Karnataka, Circuit Bench, Dharwad. Misc.Cvl. No. 101378/2010 was also filed by her seeking stay of the order annulling the marriage. By the order dated 22.02.2010, a stay as sought for in the Misc.Cvl. was granted. The operation and execution of the impugned judgment and decree dated 06.01.2010 passed in M.C. No. 50/2007 by the First Additional Civil Judge (Sr.Dn.), Hubli, was stayed.

(2.) Notice of the interim order as well as the main appeal was served on the accused. He entered appearance through his counsel in the said MFA on 26.03.2010.

(3.) During the pendency of the appeal, he married for the second time one Ms.Amrutha.H.B. on 06.03.2011. The marriage was registered on 11.07.2011. On these facts, the complainant has filed the present complaint on the ground that there has been a wilful disobedience of the interim order granted by this Court and hence, the accused be punished accordingly.