MOHANCHANDRA Vs. SHWETHA

JUDGEMENT

(1.) THIS is an unfortunate case in which a gullible young lady got married to a man suffering from mental disorder and elder to her by a decade. After suffering the ordeal for some time, the lady obtained relief by way of dissolution of marriage from the Family Court.

(2.) APPELLANT - husband has challenged the judgment and decree dated 2.1.2015 in M.C. No. 85/2014 on the file of Family Court, D.K. Mangaluru dissolving his marriage with the respondent.

(3.) RESPONDENT initiated both Civil and Criminal proceedings against the appellant by instituting a Crl.Misc. No. 724/2013 on the file of learned Sessions Judge, Mangaluru, under the provisions of Dowry Prohibition Act and the instant petition for a decree of divorce.