N. MANJUNATH Vs. C. VIMALAKSHI

JUDGEMENT

(1.) THIS is a husband's appeal challenging the order passed by the Family Court dismissing his petition filed for divorce on the ground of desertion and cruelty.

(2.) FOR the sake of convenience, the parties are referred to as per their ranking before the Family Court.

(3.) THE case of the petitioner is, after lapse of one year, attitude of the respondent fully changed and she was pressurizing the petitioner to shift the residence to Shivamogga City and she was pestering him to present her with valuable jewels, costly clothes and to provide her luxurious life and he being a watchman and getting meager salary could not meet her demands and when he did not satisfy her demands, she started abusing him in filthy language and started giving pinpricks to him and some times she also had assaulted him with stick and slipper and since he could not tolerate her torture he requested the authorities to transfer him to Shimoga and accordingly, he was transferred to Sahyadri Arts and Commerce College at Shivamogga and he made a house at Vidya Nagara and he along with his wife and children stayed in the said house.