M. RADHA Vs. K. N. SAGAR

JUDGEMENT

(1.) Being aggrieved by the grant of decree of divorce at the instance of her husband on the ground of cruelty, the appellant wife has come up with this appeal under Sec. 19(1) of the Family Courts Act, 1984 against the judgment dtd. 7/12/2016 passed by the Family Court.

(2.) For the sake of convenience the parties are referred to by their rank before the Family Court.

(3.) Petitioner filed petition under Sec. 13(1) (i-a) & (i-b) of the Hindu Marriage Act , 1955 (hereinafter referred to as 'the Act' for short) contending that marriage of petitioner and respondent was solemnized on 10/6/2011 at Thimmaiah Kalyana Mantapa, Chikkamallur, Channapatna. However, after the marriage, respondent lived with the petitioner only for 10 days. Since the petitioner was living in a joint family, after 10 days of marriage respondent demanded the petitioner to set up a separate residence. When he did not agree, on 20/6/2011, at about 9.00 p.m. without informing the petitioner, respondent left his house and at 11.15 p.m one of her aunts, informed the petitioner that respondent has come to their house. On 21/6/2011, respondent along with her relatives and parents came to the house of the petitioner and created nuisance. In the Panchayath, she was advised by the Panchayatdars, after which came back to the matrimonial house.