VEDAVATHI W/O K MALLIIKARJUNA Vs. K MALLIKARJUNA

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 31.10.2013, passed by the Family Court, Davanagere, in M.C.No.252/2012, whereby, the petition filed by the wife filed under Section 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter 'the Act'), seeking dissolution of her marriage with the respondent / husband solemnized on 11.10.2005, was dismissed, therefore, the wife is in appeal.

(2.) The fact is:

(3.) The petition was contested, the husband set up the defence that his father-in-law is the main cause for the disturbance between the couple; he has never treated her cruelly as alleged; their marriage was arranged by his father-in-law only. But later the father-in-law did not accept him since he belongs to lower caste; father-in-law was obstructing him to meet and talk to his mother; he is a psychopathic and wanted to have control over the son-inlaw; he has treated the wife with utmost care; at the instance of the father-in-law they returned to Avaragere village; all allegations made in the petition are baseless.