MALLIKARJUNAPPA K M Vs. C.S.MALA

JUDGEMENT

(1.) This appeal is filed under Sec. 19(1) of the Family Courts Act, 1984 against the judgment and decree dtd. 6/2/2016 passed in M.C.No.438/2011 by the Addl. Judge, Family Court, Mysore, by which the petition filed by the appellant seeking dissolution of marriage was dismissed.

(2.) Brief facts giving rise to filing of this appeal are that the appellant and respondent got married on 15/5/1998 as per the Hindu customs and rituals. Initially they have led a happy married life. The appellant took the respondent to her parental home and requested her to stay there as he is working in Mangalore. It is further averred that the respondent used to insult the appellant and always used to quarrel with him. It is further averred that she used to leave the matrimonial home without informing the appellant and used to threaten the appellant that she will commit suicide.

(3.) It is further averred that on 10/8/1999 she gave birth to the first child. It is averred that when the appellant went to see the child she behaved rudely, created scene and insulted the appellant. It is further averred that the appellant was transferred to Shivamogga on 20/8/2000 and thereafter the appellant took the respondent to Shivamogga. It is averred that the appellant has taken care of the respondent and child with love and affection, despite the same the respondent used to quarrel with the appellant on silly reasons.