LAWS(KAR)-2023-7-1091

H.S. PRASANNA Vs. RITHU

Decided On July 18, 2023
H.S. Prasanna Appellant
V/S
Rithu Respondents

JUDGEMENT

(1.) This is husband's appeal under Sec. 19(1) of the Family Courts Act, 1984 challenging the judgment and decree dtd. 30/10/2017 passed in M.C.No.86/2014 on the file of Family Court, Chikkamagalur, wherein the Family court has dismissed the petition for dissolution of marriage filed by husband on the ground of cruelty under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for short).

(2.) The brief facts necessary for adjudication of the case can be summarized as under:

(3.) The marriage between the parties was solemnized on 6/6/2009. From the wedlock, the couple have a daughter, who was born on 12/3/2010. It is stated in the petition that the petitioner and the respondent knew each other since, 2003 when the petitioner met the respondent in Mumbai. It is further stated that on 3/6/2014 there was a quarrel between the couple and wife stated that prior to the marriage she was a sex worker in Mumbai. According to the petitioner, this fact is suppressed by the wife before the marriage and he was shocked to hear the past history of the wife. It is further stated that the wife is from Bangladesh and this fact was also suppressed by the wife and the suppression of the aforesaid facts resulted to mental cruelty and he is seeking dissolution of marriage on the ground that the wife has suppressed the material fact before the marriage.