DIVYA RAMESH Vs. S KIRAN @ SHESHADRI K NITTUR

JUDGEMENT

(1.) The appellant is questioning the legality and correctness of the judgment and decree passed by the Family Court, Bangalore on 22.3.2012 in M.C.No.729/2009.

(2.) The facts leading to this case are as hereunder:

(3.) According to the respondent, after the marriage, he allowed the appellant to get a Law degree from Bangalore University and he made arrangement to secure Para Legal Degree from USA and she was also working in Nelson Former Crocca Law Firm, New Jersey till February 2009. It is his specific case that appellant was not willing to stay with him at USA and that he did not inflict any physical or mental harassment to the appellant. According to him, he has obtained a decree of divorce in the Court of New Jersey, USA and the same binds her. Therefore, he requested the Court to dismiss the appeal.