M.V. VEENA SRINIVASAN Vs. V. SRINIVASAN

JUDGEMENT

(1.) This appeal is directed against the Judgment and Order dated 23.3.2011 in M.C.No.1487/2002 on the file of II Addl. Principal Judge, Family Court at Bengaluru allowing the petition filed by the husband under Section 9 of the Hindu Marriage Act, 1955 and dismissing the counter - claim filed by the wife seeking Divorce.

(2.) Brief facts of the case are that the marriage between the appellant and respondent was solemnized on 25.10.1988 at Guru Bhavan, Kollegal District. The couple have a male child born on 24.10.2000.

(3.) The averments contained in the petition filed before the Court below by the respondent disclose that the appellant went to her parents house for delivery and did not return to the matrimonial home. Efforts made by the husband to persuade the appellant to return to the matrimonial home did not yield any results. The husband initially wrote a letter requesting the appellant to join him in the matrimonial home. The said letter remained undelivered. The respondent got a legal notice issued on 14.6.2002 calling upon the appellant to join him. The appellant filed a complaint of dowry harassment against the respondent and his family members on 24.6.2002.