MR. VENKATESULU GANGINENI Vs. MRS. SUPRAJA IRRUKUMATI

JUDGEMENT

(1.) THIS appeal is filed under Section 19 of the Family Courts Act, 1984 challenging the final order dated 20.10.2012 passed by the Principal Judge, Family Court, Bangalore in MC No. 2309/2007. The appellant herein was the petitioner and respondent herein was the respondent in the said case. The parties will be referred to as petitioner and respondent.

(2.) THE petitioner had filed a petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955 seeking decree of divorce on the ground of cruelty. The said petition has been dismissed after contest and this order is called in question on various grounds as set out in the appeal memo.

(3.) ACCORDING to the petitioner, the respondent was not behaving as a matured lady and used to behave like a street lady and embarrass him in front of his relatives and also her relatives. It is further alleged that she used to call him as 'vadhava' and shout loudly in streets calling him a dishonest, stupid and a cheat. It is further alleged that when he took her to U.S.A. after marriage, she started quarrelling with him taking undue advantage of the local laws of America and threatened to fix him in dowry demand case. It is further alleged that respondent even threatened to commit suicide if parents of the petitioner continued to live in the same house and she wanted him to stop all communications with his parents and other family members. He is stated to have been threatened to file a false case. The respondent used to abuse him in front of others during social gathering. She had made strong allegations on the ground that the petitioner has extra marital relationship. In view of these facts, it amounted to cruelty and hence, he filed a petition for grant of decree of divorce.