CH. NAREEN CHAKRAVARTHY Vs. CHALLAGULLA JYOTHI

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Though notice is issued against the respondents, they are unrepresented.

(2.) This petition is filed challenging the judgment and decree dtd. 25/2/2022, passed in Crl.Misc.No.5/2019, on the file of the VI Additional Principal Judge, Family Court, Bengaluru.

(3.) The factual matrix of the case is that the respondents herein filed Crl.Misc.No.5/2019 for herself and her child aged about 6 years at the time of filing the petition in 2019 and she claims that she is the elder daughter to her parents, who are residents of Bengaluru. The marriage between her and her husband was solemnized on 12/2/2011 at Capitol Hotel, Bengaluru as per Hindu customs. It is her claim that the respondent therein was working in Riyadh (UAE) and soon after the marriage, petitioner No.1 and respondent would be leading marital life at Riyadh. So, as per the demands of his parents, Rs.15,00,000.00 cash as dowry, Rs.10,00,000.00 cash towards gold jewelleries, cloths, for expenses and silver articles weighing 5 kgs. were given in the presence of elders. After the marriage, petitioner No.1 joined the respondent to lead marital life at the house of her in-laws at Secunderabad. It is also her case that she lived happily only for three months. Later, she came to know about true colours of the respondent and his family members. The respondent was a habitual drunkard, who used to harass and abuse her in a filthy language and demanded money from her parents for his day-to-day expenses. Moreover, he used to spy her day-to-day movements and used to scold her in bad words. She silently tolerated tortures of the respondent and his parents.