MANJULA Vs. C JAYANNA S/O CHANNABASAPPA

JUDGEMENT

(1.) Being aggrieved by the judgment and decree dated 23.7.2011 in M.C.No.47/2006 passed by the Senior Civil Judge and C.J.M., Chitradurga, dissolving her marriage under Section 13 of the Hindu Marriage Act (hereinafter referred to as 'the Act') with her respondent/husband, the wife is before us in this appeal.

(2.) In brevity, the husband filed a petition for divorce of his marriage with the wife, which was performed on 16.4.2000 in accordance with their rites and customs. They lived together happily for four years and had a female child from the wedlock, the child is in his custody. The wife after some time started harassing the husband physically and mentally and was making scandalous allegations against him. She was belittling him for not being rich and for doing petty job. She was demanding gold ornaments and luxurious things. Many a times he was made to sleep without food due to her harassment. She has left his company for two years without lawful excuse. She is leading an adulterous life.

(3.) The petition was contested. Though relationship was admitted, all other allegations leveled in the petition against the wife were denied. She filed an application under Section 24 of the Act for interim maintenance which was opposed by the husband.