A. THULASI KRISHNA Vs. YAMINI TULASI KRISHNA

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984 has been filed against the judgment dtd. 29/9/2012 passed by the Family Court, by which petition filed by the appellant under Sec. 13(1) (i-a) of the Hindu Marriage Act , 1955 (hereinafter referred to as 'the Act' for short) seeking dissolution of marriage on the ground of cruelty has been dismissed.

(2.) Facts giving rise to the filing of this appeal briefly stated are that the marriage between parties was solemnized on 18/10/2002 in Bengaluru. After the marriage, the parties stayed together for couple of years. Through the wedlock, a son by name Venkatabalachandra was born on 19/2/2004. The appellant in his petition under Sec. 13 (1) (i-a) of the Act pleaded that a dispute ensued between the respondent and his mother and thereupon on 5/2/2008, the respondent left the matrimonial home. Thereafter on 9/2/2008, she filed a complaint against the appellant and her in-laws.

(3.) Thereafter on 29/5/2008, appellant filed a petition under Sec. 13(1) (i-a) of the Act seeking dissolution of marriage on the ground of cruelty. The respondent filed statement of objections in which averments made in the petition were opposed. The Family Court thereafter framed the issues and recorded the evidence of the parties. By judgment dtd. 29/9/2012, the petition filed by the respondent seeking dissolution of marriage has been dismissed. In the aforesaid factual background this appeal has been filed.