MANJULA DEVI K.K. Vs. JAGADEESH R.T.

JUDGEMENT

(1.) This appeal has been filed under Sec. 19(1) of the Family Courts Act, 1984 against the judgment and decree dtd. 30/6/2016 passed by the Family Court by which the petition filed by the respondent husband seeking dissolution of marriage on the ground of cruelty and desertion has been allowed.

(2.) Facts giving rise to filing of this appeal in brief are that:

(3.) The respondent husband has further averred that appellant wife is a government servant and she frequently used to visit her parents house and stay months together with them without any intimation to the respondent husband. It was further averred that appellant wife left the matrimonial home during the month of June 2011 voluntarily, without intimation to the respondent husband nor to the family members and thereafter, she started living with her parents. It was further averred that appellant wife despite advise and request, failed to join the matrimonial home and failed to perform her duties as a wife. It was further averred that respondent-husband and his family members made several attempts through panchayat with the help of elders and well wishers to get the appellant wife back to the matrimonial home, but the appellant wife refused to heed to such advice.