B.R. HONNESHAGOWDA Vs. M.A. MANJULA

JUDGEMENT

(1.) THIS is husband's appeal challenging the order of the Family Court dismissing the petition filed under Section 13(1)(1a)(1b) of Hindu Marriage Act.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the petition.

(3.) FURTHER , he has stated the respondent subjected him to great mental cruelty and she has withdrawn from the society of the petitioner without any reasonable cause within one and a half month from the marriage. The petitioner convened many Panchayats with his parents and friends at the residence of respondent's parents. But, she refused to lead marital life with the petitioner. He got issued legal notice on 18.3.2008. No reply was sent. Respondent got registered a false case against the petitioner and his father, brother and his brother's wife as per the advise of her father before the JMFC Court at Sira in CC No. 1124/09 for the offence punishable under Section 498(a) of IPC R/w. Sections 3 and 4 of DP Act. She also filed a frivolous petition u/s. 125 of Cr.PC in Crl.Misc. No. 285/09 with an intention to cause unnecessary harassment to the petitioner and his age -old parents. He is not aware of the birth of a child to the respondent and he submits, he is not the cause for the birth of that child since there is no access between the petitioner and the respondent at any point of time.