ANANTHA RAGHAVA H A , Vs. VEENA S ,

JUDGEMENT

(1.) THIS is a husband's appeal against the judgment and order passed by the Principal Judge, Family Court, Bangalore, dismissing the petition for dissolution of the marriage.

(2.) FOR the purpose of convenience the parties are referred to as they are referred to in the original proceedings.

(3.) THE petitioner Anantha Raghava, married the respondent Smt.Veena on 25.08.2002. It was an arranged marriage. They have no issues. The case of the petitioner is, he is a business man and was running a firm by name Chiranthan Information Systems Pvt. Ltd., at BSK II Stage, Bangalore. After the marriage, the petitioner joined New Wave Pvt. Ltd., on a salary of Rs. .19,000/ - per month. In the year 2005, the petitioner started his own concern by name M/s.Genxt Information's Technologies, Bangalore and he lost his proprietorship in the year 2006. Presently, the petitioner is jobless. He lost concentration in his work and work orders on account of harassment and threatening calls by the respondent. On the very day of marriage, the respondent obtained signature on the agreement with specific terms and conditions to be followed by him in leading marital life with her. The petitioner treated the respondent as one of the partner not only in his life, but also in his business and gave liberty to her to take steps to improve business or family matter. The respondent spent monies for her parents to build up unnecessary status for herself. The petitioner and the respondent lived together only for few days and since one year, the respondent started to behave in an erratic manner at the instance of her parents and she did not rectify her wrongs and started to harass the petitioner both physically and mentally and she insisted that the mother and other family members of the petitioner should not enter the petitioner's house. At the instance of the respondent, the petitioner sold the property situated at BSK 2nd Stage, which was away from maternal house of the respondent. The respondent foisted false case against the petitioner and she did not mend her behaviour in spite of panchayaths and the petitioner left his mother in Old Age Home on 15.05.2004 as per respondent's desire. The harassment to the petitioner from the respondent continued both mentally and physically even thereafter and her family members started unnecessarily interfering with the day to day affairs of the petitioner's family and the respondent was quarrelling with the petitioner even on petty matters. The respondent was insisting upon the petitioner to purchase a new house and she shifted all original documents like Credit Cards, Pass Books, Cheque Books, Tax paid receipt, Khatha Extract and Encumbrance Certificate of the petitioner's property to her parents house. She was unable to beget a child though the petitioner secured her best treatment. The respondent instead of returning to matrimonial home, made efforts to alienate property situated at Padmanabhanagar, Bangalore even though she had no title over it and she got published an advertisement in newspaper for sale of the said property and thus started to harass the petitioner and as such the petitioner had to sell his Revenue Block Property for a small consideration and is staying in his sister -in -law's house as paying guest.