T R RATNA Vs. S SUSHILENDRA RAO

JUDGEMENT

(1.) THE judgment and decree dated 25th September 2010 in M.C.No.1959/2003 passed by the I Additional Family Court, Bangalore, is under challenge in this appeal.

(2.) TO put the facts into a nutshell, the respondent/husband filed a petition for Divorce against the appellant/wife under Section 13(1)(i -a) of the Hindu Marriage Act. His case was, the parties were married on 4.11.2001 as per Hindu rites and customs.

(3.) THE wife contested the petition. She set up her defence that for the first Deepavali festival, he left her in her parents' house and thereafter did not take her. He was harassing her at the instigation of his sisters. His sisters were not satisfied with Rs.2 lakhs given as dowry during the marriage. Hence they used to instigate the husband against her. After leaving her in her parental house at Mysore, he did not go to Madikeri but he proceeded to Bangalore. Despite her repeated requests, he has not taken her back; that compelled her to approach the Police. He had assured the Police to take her back, but thereafter changed his stand.