S JAGADEESHWARA, Vs. B S MEENAKSHI,

JUDGEMENT

(1.) THIS is a husband's appeal challenging the order passed by the Family Court dismissing the petition for divorce on the ground of cruelty as well as on the ground of desertion.

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

(3.) THE case of the petitioner S.Jagadeeshvara is that he married the respondent Smt.B.S.Meenakshi on 26.12.1996 at Vasavi Mahal Kalyana Mantapa, Malleswaram, Bangalore -03, as per the Hindu rites and rituals. The petitioner's father spent Rs. .1,50,000/ - as wedding expenditure. After the marriage, the petitioner and the respondent lived together. The petitioner and his family members were showing maximum love and affection towards the respondent. The respondent refused to adjust with the petitioner and her marital home. There was conflict between the respondent and the petitioner's family members. The respondent refused to shoulder the responsibility of her husband and his family members. She was sitting idle at home. She was always in the habit of giving trouble to the other family members and also quarrelling with neighbours without any rhyme or reason. Her behaviour is totally unwarranted and objectionable. The petitioner advised her so many times. She gave birth to two daughters from the wedlock on 24.11.1997 and 22.11.2004. After delivery, the respondent was abusing the petitioner and his parents verbally in a filthy language and even she questioned the petitioner's legitimacy and also morals of the petitioner's mother without considering the impact which is going to be caused to petitioner's father and mother. She abused the petitioner saying that he is only fit to be a father of daughters. In the month of November 2005, she demanded a sum of Rs. .2 lakhs from the petitioner and his family members. The petitioner forced his father to take loan of Rs. .1,35,000/ - on his fixed deposit of Rs. .1,65,000/ - in the SBI in November 2005 and paid to the respondent. Again she demanded money as her father was in need of money. She had given the money to her father and assured that she would repay the same to the bank account and post office account. But she failed to keep her words.