M. PRITHVI ULLASA Vs. RESHMA N.R.

JUDGEMENT

(1.) This appeal is preferred by the appellant -husband calling in question the judgment and decree dated 24.7.2014 in M.C. No. 1463/2010 on the file of Principal Judge, Family Court, Bengaluru, dissolving his marriage solemnized with the respondent.

(2.) Facts of the case leading to filing of a petition by the wife are, appellant - husband is a non-resident Indian residing at Abu Dhabi, UAE. Respondent is an Engineer employed with BOSCH India Limited, stationed at Bengaluru. Marriage alliance was proposed through a common friend and solemnized on 24.6.2007 at Madikeri.

(3.) Right from the first day of her stay in the matrimonial home, the respondent was ill treated by the appellant with a grievance that a Car and dowry was not given during marriage. Appellant displayed a suspicious mind right on the first night by asking her if she has slept with any other person. After seven days of marriage, the couple came from Kushalnagar to Bengaluru and the appellant left for his work place, UAE informing the respondent that he would take her to his work place only if a Car and Rs. 2,00,000/- in cash was given. After his departure, his father was calling respondent on phone and demanding for money. Respondent's family acceded to the demands and in all gave a sum of Rs. 4,50,000/- and a 'Santro' Car to the appellant. With continued harassment, respondent was forced to lodge a complaint against the appellant for the offences punishable under Sections 498(A) and 506 IPC read with Sections 3 & 4 of Dowry Prohibition Act. Subsequently, respondent filed the instant petition under sections 13(1)(ia) and (ib) of Hindu Marriage Act 1955. ('Act' for short).