RAVIKUMAR S. Vs. SOMYA S.O.

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984 has been filed against the judgment dtd. 26/9/2014 passed by the Family Court, by which the petition filed by the appellant/husband under Sec. 13 (1) (ia) (ib) and (iii) of the Hindu Marriage Act , 1955 (for short 'the Act') seeking dissolution of the marriage on the grounds of cruelty, desertion as well as unsoundness of mind, has been dismissed.

(2.) Facts giving rise to filing of this appeal briefly stated are that appellant/husband and respondent/wife were married as per Hindu Rites and Customs on 13/10/2010 at Bapuji Samudaya Bhavana, Davanagere. After the marriage, the parties stayed together and from out of the wedlock a daughter viz., Lavanya was born on 25/3/2012. The relationship between the appellant/husband and the respondent/wife was not cordial. On 2/10/2011 the appellant/husband filed a petition seeking dissolution of marriage on the ground of physical and mental cruelty, desertion and incurable disease of unsound mind.

(3.) It is pleaded that after the marriage the appellant/husband and respondent/wife have separately resided in a rented house at Davangere. It is further pleaded that the respondent/wife used to abuse the appellant in filthy language, tease him before relatives and friends, and the respondent/wife has failed to discharge her marital obligations.