PRAMADA Vs. VIJAYKUMAR

JUDGEMENT

(1.) The appellant/wife is aggrieved by the judgment and decree passed by the V Additional Principal Judge, Family Court, Bangalore, dated 13.9.2012 on his file in M.C.No.665/2009 whereby her marriage with the respondent/husband is dissolved by decree of divorce.

(2.) Succinctly stated, the respondent/husband filed a petition for divorce against the appellant herein on the ground of cruelty. His case was, the parties were married on 12.6.2006 as per Hindu rites. He is working in a private Company. He got a job to the wife at Hinduja Processing and Finishing Unit, which is the sister concern of the Company where he was working. After joining service, the wife started showing her indifferent attitude towards him. She objected him for meeting his family members. At her instance, he arranged a separate house. Even thereafter also, she was not allowing him to meet his mother and sister. She used to abuse him and his family members in obscene language loudly to humiliate and put them in embarrassment before the neighbours. Once she brought rowdy elements to his house and threatened him of breaking his legs and hands, so that he would be dependent on her to be fed. She neglected the household responsibility. She threatened him to lodge a false complaint, implicate him, his mother and sister in the criminal case. She also threatened to commit suicide by leaving suicidal note so as to send him and his family members to the jail. It is impracticable for him to lead married life with the wife in view of physical and mental cruelty exerted on him.

(3.) The petition was contested. In her objection statement, the wife apart from denying the allegations leveled against her by the husband set up a defence that, she is a responsible housewife and loves her husband. She never thought of freedom from him. He demanded dowry of Rs.1,50,000/- from her. Her mother is a widow and could not satisfy his demand. She is doing job and living separately. The husband and his family members have created a false story against her with an intention to perform the marriage of the husband with another girl. Even today, she is ready to start matrimonial life with the husband.