ASHA Vs. R.A.SANJEEVAKUMAR

JUDGEMENT

(1.) These two appeals filed by the wife arise out of the judgment and decree dtd. 5/6/2018 passed by the court of I Additional Senior Civil Judge, Chitradurga, in M.C.No.128/2015 and the judgment and decree dtd. 23/9/2019 passed by the court of Senior Civil Judge and J.M.F.C., Hiriyur, in M.C.No.33/2015.

(2.) Since the subject matter of the appeals are interlinked and the parties being common, both the appeals are heard together analogously and disposed of by this common judgment.

(3.) Brief facts of the case that would be relevant for the purpose of disposal of these appeals are: The marriage of the appellant-wife was solemnized with the respondent-husband on 28/6/2009 at Sri Vasavi Kalyana Mantapa, Hiriyur town, as per the rites and customs prevailing in their community. After the marriage, the couple lived together as husband and wife at Vedavathi Nagar, Hiriyur along with the parents of the husband. The respondent-husband, who was pursuing his Post-graduation in Mysore at the time of marriage, was subsequently appointed as an Assistant Professor in a private college at Ujire, Belthangady taluk, Dakshina Kannada district in the year 2010. Though the respondent asked the appellant to join him at Ujire, she refused to accompany him and she went to her parents house and started residing there. After repeated efforts were made by the respondent and his parents, the appellant agreed to join the respondent at Ujire and they stayed together in a rented house for a period of about 3 to 4 months.