PRAMILA Vs. NIRMAL KUMAR

JUDGEMENT

(1.) This appeal is filed by the appellant - wife whose marriage solemnized with the respondent on 14.4.2000 has been dissolved by a judgment and decree dated 5.8.2010 in M.C. No. 356/2009 on the file of I Addl. Principal Family Court, Bengaluru in a petition filed by the respondent - husband under Ss. 13(1)(ia) & (ib) of Hindu Marriage Act, 1955 ('Act' for short).

(2.) Respondent filed the instant petition before the Family Court contending inter alia that after solemnization of marriage at Punnia Dola village, Pali District, Rajasthan, the couple stayed in Rajasthan for four months and moved to Bengaluru. Ever since the date of marriage, couple could not lead a happy married life due to arrogant and abnormal attitude of respondent. Several panchayats convened to bring in harmony between the couple had failed.

(3.) The couple have two children namely, Sonali Pirgal and Karan Pirgal from the marriage.