G. HEMANTHA RAO GHORE Vs. PRAVEENA H. RAO

JUDGEMENT

(1.) These appeals arise out of the common judgment and decree in M.C.No.499/2011 and M.C.No.197/2012 passed by the Judge, Additional Family Court, Mysuru. By the impugned judgment and decree, the Trial Court has dismissed M.C.No.197/2012 filed by the appellant/husband for decree of dissolution of marriage and allowed M.C.No.499/2011 filed by respondent/wife under Sec. 9 of the Hindu Marriage Act, 1955 ('the Act' for short) for restitution of conjugal rights.

(2.) The appellant was the respondent in M.C.No.499/2011 and petitioner in M.C.No.197/2012. Respondent was the petitioner in M.C.No.499/2011 and respondent in M.C.No.197/2012. For the purpose of convenience, the parties are referred to henceforth as husband and wife i.e., their status in their matrimonial life.

(3.) The parties are Hindus and governed by Hindu Marriage Act, 1955 . The marriage of the parties was solemnized on 25/9/2006 at Chanakya Kalyana Mantapa, JP Nagar, Mysuru. The couple were blessed with a daughter on 31/10/2007. Before marriage and even during the pendency of the proceedings, the husband was serving as constable in CISF. At the time of marriage he was working in Agartala. Thereafter he was transferred to Thiruvananthapuram, Kerala.