MAHADEV VISHNU GHORPADE Vs. PRIYA AND ORS.

JUDGEMENT

(1.) The judgment and decree passed by the Family Court, Belgaum, dated 20.06.2009 in O.S.No.32/2002 decreeing the suit of the respondents/plaintiffs has been challenged in this appeal by the appellant, who is the husband of respondent No.1 and father of respondent No.2.

(2.) Brief facts of the case of the parties before the Trial Court;

(3.) The appellant herein filed his written statement denying all the allegations made in the plaint. He has contended that he never demanded Rs.5.00 lakhs and one plot from the respondent No.1 wife. He further contend that respondent No.1 herself was not ready to lead married life with him in spite of his request to come and lead married life. Prior to filing of the suit, all the efforts made by the appellant to take respondent No.1 were failed. Therefore, the appellant filed suit for dissolution of his marriage in M.C.No.81/2002 and thereafter the respondents have filed present suit with ulterior motive. He has also denied that he is trying to go for second marriage and that he is getting income of Rs.25,000/- to Rs.30,000/- per month and also denied owning of shopping complex and getting rent of Rs.70,000/- to Rs.80,000/- and sought dismissal of the said suit.