SHASHIKANTH Vs. NETHRAVATHI

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984 has been filed against judgment and decree dtd. 9/10/2014 passed by the Family Court, by which petition filed by the appellant under Sec. 13(1) (i-a) and (i-b) of the Hindu Marriage Act , 1955 (hereinafter referred to as 'the Act' for short) seeking dissolution of marriage has been dismissed.

(2.) Facts giving rise to the filing of this appeal briefly stated are that marriage between the parties was solemnized on 17/6/2007 at Hunsur. The appellant and respondent thereafter stayed together in their matrimonial home for about two weeks. No children have been born to the parties out of the wedlock.

(3.) The respondent filed a petition on 20/10/2009, seeking dissolution of marriage. It was inter-alia averred that the appellant is the only son of his parents and he had to look after two sisters. However, soon after marriage, respondent started ill treating the appellant and used to defame him in the presence of his relatives and friends. The respondent insisted for a separate accommodation and forced the appellant to demand share in the property belonging to his father. It was also averred that the respondent issued threats of committing suicide and falsely implicated the appellant in criminal cases. It was also pleaded that the respondent on 4/10/2009 quarelled with the appellant and left the matrimonial home. The appellant therefore sought for dissolution of marriage on the grounds of cruelty and desertion.