G SRINIVASA MURTHY Vs. N ASHA

JUDGEMENT

(1.) THE present appeal is directed against the dismissal of a matrimonial case filed in M.C.No.1195/2004 dated 12.01.2011. The appellant herein was the petitioner in the said case which was pending on the file of the I Addl. Family Court, Bangalore. The respondent herein was the respondent in the said case.

(2.) PETITION filed under Section 13(1)(ia) of Hindu Marriage Act, seeking divorce on the ground of cruelty stated to have been meted out to him by his respondent -wife has been dismissed by a considered judgment order dated 12.01.2011. It is this order which is called in question on various grounds as set out in the appeal memo.

(3.) PETITIONER is a Graduate in Civil Engineering and his father was working in Mysore City Corporation. The marriage of the parties to this petition was solemnized on 10.11.1999 as per the Hindu customs. They led a happy married life for about three months and initially both of them were staying at Mysore in the house of his father. After few days, the respondent started misbehaving with his parents and started glorifying her parents. Respondent is stated to be a hyper -sensitive lady who is not used to the usual wear and tear of family life.