SUDHIR Vs. JYOTI

JUDGEMENT

(1.) In this appeal, appellant-husband has challenged the judgment and order dated 27.11.2015, in M.C.58/2013, dissolving his marriage solemnised with respondent wife on 10.12.2010.

(2.) Heard Shri Anant Hegde, learned Counsel for the appellant and Shri Vijay M.Malali, learned Counsel for the respondent.

(3.) Briefly stated the facts of the case are, marriage of appellant and respondent was solemnised on 10.12.2010 as per Hindu rights and customs. They lived together for a short spell of one month in Goa, where the appellant resides. Thereafter, according to respondent, family discord started surfacing. In the meanwhile, the respondent took up a job with Canara Bank. She also registered a private complaint against the appellant in the Court of the learned JMFC, Sirsi. Efforts made to reconcile the differences was of no avail. From and after November 2012, both appellant and respondent lived separately. Respondent filed the instant petition seeking divorce and dissolution of marriage during September 2013 under Section 13(1) (ia) of the Hindu Marriage Act, 1955. Petition was resisted by filing statement of objections, denying petition averments, except solemnisation of marriage. After trial, on consideration of the material on record, the petition filed by the respondent is allowed by the impugned judgment and order. Hence, this appeal.