B.S.RAVI SHANKAR Vs. LEELAVATHI

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984, has been filed against the judgment and decree dtd. 6/10/2016 passed in M.C.No.3502/2012 by the IV Additional Principal Judge, Family Court, Bangalore, 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 marriage of the appellant and respondent was solemnized on 16/3/2011 as per Hindu rites and customs at Pooja Sri Convention Hall, Kamakshipalya, Bangalore.

(3.) It is pleaded that respondent suffers from superiority complex as she was a graduate, and the appellant was a matriculate. It is averred that the respondent used to condemn, ridicule and humiliate the appellant in various fashions. During the initial days it was within the four walls, subsequently the respondent started harassing in front of others and disrespected to appellant everyday. It is further pleaded that respondent used to involve his married sister, while harassing the appellant.