GEETHA Vs. BASAVARAJAPPA

JUDGEMENT

(1.) THIS appeal is filed under Section 19(1) of the Family Courts Act, 1984 against the judgment and decree dated 21.9.2011 passed in M.C. No. 56/2011 on the file of the learned Judge, Family Court, Davanagere, in allowing the petition filed by the respondent herein under Section 13(1)(i -a) of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act" for short).

(2.) THE appellant and respondent are wife and husband (hereinafter referred to as appellant and respondent respectively). The appellant and respondent got married on 6.7.1998 as per Hindu customs. From the wedlock of the appellant and respondent, the appellant gave birth to two male children. As on the date of filing of the M.C. case they were aged about 12 years and 9 years respectively and they were living with the appellant.

(3.) THE appellant complained to the Swamiji of Seregere Mutt in the year 2006 stating that the respondent was harassing her. The same was taken note of by the Swamiji and number of sittings were arranged for solving the dispute between the appellant and the respondent in the year 2006 itself and it was amicably settled.