G. PREMAKUMAR Vs. G.T. ROOPASHRI

JUDGEMENT

(1.) THIS appeal is filed under Section 19 of Hindu Marriage Act. challenging the final order passed by the learned Addl. Senior Civil Judge, Chitradurga, in case No. M.C. No. 39/2010 dated 31.03.2011. Petition filed under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, on behalf of the petitioner seeking divorce against his wife -respondent herein has been dismissed by a considered order and this order is called in question on various grounds as set out in the appeal memo.

(2.) THE appellant was the petitioner and respondent herein was the respondent in the said case. Hence the parties will be referred to as the petitioner and respondent herein as per their ranking in me Trial Court.

(3.) THE respondent had filed a case in C. Misc. No. 135/2009 in JMFC Court, for maintenance and the Court has ordered him to pay a Rs. 3,200/ - p.m. as maintenance. According to him, respondent does not have good character and she will be often coming to the School in which he has admitted his daughter and is giving unnecessary pinpricks. She is stated to have deserted him without any rhyme or reason and hence, he had filed a petition seeking divorce both on the ground of cruelty and desertion.