VENKATESH BABU R. Vs. V.TULASIMALA

JUDGEMENT

(1.) This appeal filed by the husband under Sec. 19(1) of the Family Courts Act, 1984 challenging the impugned judgment and decree in M.C.No.1592/2005 dtd. 22/6/2015, by which the Family Court has granted a decree of divorce under Sec. 13(1) (i-a) of the Hindu Marriage Act, 1955.

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

(3.) FACTS: Briefly stated the facts giving rise to filing of this appeal are that the marriage between petitioner and respondent was solemnized on 25/10/1998, at Sri. Lakshmi Venkateshwara Choultry, Attibele, as per the Hindu customs and rituals. Though in the beginning respondent looked after the petitioner with love and affection, later on he along with his parents started sending the petitioner fortnightly to get money for opening a Bar and Restaurant. He used to come home late in a drunken condition, quarrel and assault the petitioner. He was not satisfied with the fact that at the time of marriage, petitioner's parents gave gold jewels weighing 1 1/2 Kgs and cash of Rs.5,00,000.00 by way of dowry. He was also pestering her to get a motor cycle. During December 2000 assaulted petitioner with a knife.