NEETHA S Vs. MAHESH P S

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984, has been filed against the judgment and decree dtd. 3/10/2016 passed in M.C.No.1019/2010 by the Principal Judge, 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 between the appellant and respondent was solemnized on 26/4/1999 at Sri Chowdeshwari Kalyana Mantapa, Vijayanagar, Bangalore as per the customs and rituals. It is averred that the couple led happy married life for some days and thereafter the appellant started showing her colours. She used to prefer luxurious life which was not acceptable in the traditional family of the respondent and she never used to respect or wish the friends, relatives or guests. It is further averred that appellant used to disrespect the elders and refused to join the respondent at Bagepalli, the work place of the respondent. Hence he was constrained to set up a residence at Bangalore and he used to travel every day to Bagepalli.

(3.) It is pleaded that out of the wedlock a female child was born on 3/4/2000. It is pleaded that appellant has locked the respondent's mother in the room and went to her parental house. She has threatened to commit suicide by consuming poison, she also started black-mailing the respondent and expected to act as per her wish. It is further pleaded that appellant has attempted to commit suicide by hanging over the ceiling fan in the bedroom and on hearing the cry of the child, the respondent broke open the door, thus such act has caused mental cruelty to the respondent. It is also pleaded that appellant left the matrimonial home in the month of December 2003 and since then there is no conjugal relationship between the couple. It is averred that appellant was arrogant, career oriented and she had refused to join the matrimonial home, which made the life of the respondent miserable.