ANU JAIN Vs. DHARESHWAR G.M.

JUDGEMENT

(1.) Challenging the judgment and decree of divorce passed against her, the respondent in M.C.No.6362/2018 on the file of II Additional Principal Judge, Family Court, Bengaluru, (for short, 'the trial Court'), has preferred this appeal.

(2.) The appellant was the respondent and the respondent in this appeal was the petitioner in M.C.No.6362/2018 before the trial Court. For the purpose of convenience, the parties are referred to henceforth according to their ranks before the trial Court.

(3.) Brief facts of the case are that the respondent-wife is a graduate, employed in private company and the petitioner- husband is a software engineer working in private company. Both the respondent and petitioner studied in Jindal Public School, Bengaluru. Thereafter, they developed acquaintance and later they decided to marry and their marriage was solemnized on 18/5/2009. Out of the wedlock, a female child is born on 27/7/2013. The petitioner and respondent were living happily for some time. Thereafter, they shifted to Canada on account of petitioner's employment and stayed there between June 2016 to May 2017. During such stay, they decided to purchase a residential apartment in Bengaluru, accordingly, both of them pooled the money and purchased residential apartment. It is also alleged that the petitioner and respondent jointly availed housing loan and they paid EMIs. Thereafter, they started residing in the said apartment along with their daughter.