SUNITHA M K Vs. K. SHIVAPPA

JUDGEMENT

(1.) Being aggrieved by the dismissal of her petition filed under Sec. 13(1) (i-a) (i-b) of the Hindu Marriage Act , 1955 (hereinafter referred to as 'the Act' for short), appellant/wife has come up with this appeal under Sec. 19(1) of the Family Courts Act, 1984.

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

(3.) FACTS: Brief facts leading to the filing of the petition are that the marriage of petitioner and respondent was solemnized on 4/11/1992 at Kollegal, as per Hindu customs and rituals prevailing in their community. Petitioner started to live in the matrimonial home along with respondent and his family members at Kollegal and lived happily for a period of one and half years. Petitioner was working in a Wine store at Gundlupet and was visiting the petitioner once in a week or in 15 days. From the beginning respondent failed to take care of the petitioner. During 1993, petitioner gave birth to a son. Respondent used to quarrel with the petitioner without any reason.