NANDESH KUMAR Vs. MAMATHA R.

JUDGEMENT

(1.) Though the matter is listed for orders regarding condonation of delay in filing the appeal, the matter is heard on merits and disposed off

(2.) The unsuccessful husband/appellant has filed the above appeal against the judgment and decree dated 30th June, 2014 passed in MC No. 1499/2012 by the Principal Judge, Family Court, Bangalore.

(3.) The appellant/husband who was the petitioner before the Family Court had filed M.C. No. 1499/2012 on 19.4.2012 under the provisions of Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (for short hereinafter referred to as 'the Act') for dissolution of his marriage with the respondent contending that the appellant married the respondent on 19.9.2010 at Sri Manjunatha Swamy Temple, Dharmasthala, Dakshina Kannada as per the Hindu rites and customs. The respondent is his maternal uncle's daughter. Their marriage was an arranged marriage and their marriage life was initially smooth and out of their wedlock, a son was born on 2.8.2011 who was named as Varun @ Basavaaju. Further he has stated that he was employed in the Middle East as Quality Controller. After the marriage, they lived at Nagarabhavi, Bengaluru and gradually the respondent started to abuse and harass him in filthy language and was demanding more money from him as she intended to lead a luxurious life. The appellant was looking after the welfare of the respondent and his son by regularly sending money but inspite of the same, the respondent was always telling the appellant that she is not willing to lead life with the petitioner and she is not interested. Therefore, he filed the petition.