FAHIMA BANU Vs. MOHAMMED RAFFIQ

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984, has been filed against the judgment and decree dtd. 28/4/2017 passed in O.S.No.3/2017 by the Principal Judge, Family Court, Tumkur, 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 28/1/2006 at Tumkur as per their customs. The couple started residing in matrimonial home at Tumkur and out of the wedlock two children viz. Dhaniya and Shifa were born. It is averred that respondent's family was a joint family consisting of parents, brothers, etc. It is further averred that appellant has started picking up quarrel with the respondent and his family members for petty reasons and she left the matrimonial home without any reason. It is also averred that respondent has made all the efforts to bring her back to the matrimonial home, which went in vain, as the appellant was in illicit relationship with another person in their locality. The appellant was placed ex-parte before the Family Court.

(3.) The Family Court recorded the evidence. The respondent examined himself as PW.1 and got marked Exs.P1 to P9.