SHREELATHA NAYAK Vs. AJITH NAYAK

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984, has been filed against the judgment and decree dtd. 11/3/2016 passed in M.C.No.1780/2010 by the III Additional Family Court, Bangalore, by which the petition filed by the respondent seeking dissolution of marriage, was allowed.

(2.) Brief facts giving rise to filing of this appeal are that the marriage of the appellant and respondent was solemnized on 26/11/2007 at Manipal. The couple started living in Bangalore, the respondent is an Engineer by profession and the appellant is a B.Com. graduate and both were working in Bangalore. It is averred that after marriage appellant started ill treating the respondent, she failed to perform the duties of a wife, she never mingled with family members, relatives and friends and was in the habit of finding fault with the respondent, his relatives and friends. It is further averred that appellant started pressurizing the respondent to send his parents back to their native and when he did not agree, she started quarreling by creating scene and humiliated the respondent. It is also averred that appellant has forced the respondent to remove the photographs of family members kept in the bedroom and when the respondent refused to do so, she suspected that he has illicit relationship with his sister-in-law. She did not cook for all the family members and sometimes the respondent slept without any food. There was no peace of mind to the respondent due to the conduct of the appellant.

(3.) It is pleaded that on 30/5/2010 the respondent left the company of the appellant and started living separately. The appellant has filed false missing complaint before the Bannerghatta Police. It is further pleaded that when the elder sister along with other family members of the respondent went for shopping, their car met with an accident and respondent wanted to verify the same and intended to file a Police complaint, but the appellant shouted and quarreled with him unnecessarily and caused embarrassment. In April 2008, the parents of the appellant visited the matrimonial home, she insisted to take them to temple and thereafter insisted to take them to Nandi Hills and when the respondent informed that it is far away place and they would not be able to return within time, she abused him in filthy language. Similarly in July 2008 when they visited appellant's parents house at Marur, she insisted to visit temple in and around Mangalore, and when the respondent suggested that they would have lunch with his brother, the appellant has objected for the same and informed that the respondent should not have any contact with his relatives.