A.S. MANUDEV Vs. H.K. CHINMAYI

JUDGEMENT

(1.) This appeal by the petitioner/appellant herein is directed against the Judgment and Decree dated 17/11/2014, passed in M.C. No. 498/2013, by the II Additional Principal Judge, Family Court, Bangalore.

(2.) The petitioner/appellant herein has filed a petition before the Family Court against the respondent U/s. 13(1)(ia) of Hindu Marriage Act, seeking for dissolution of marriage, contending that, his marriage with respondent/wife was solemnized on 17.04.2011 at Sri. Subramanya Swamy Temple, Haluvalli, Kalasa Road, Moodigere Taluk as per their customs. It is further contended by him that respondent was not friendly and never cooperated with him she being a well qualified person. After the marriage, as the respondent was working at Malnad Engineer College, Hassan as a Lecturer she was staying with her parents and as he was working at CADES, Bangalore, he was staying in a single room accommodation. He requested her to join him immediately after the marriage, but she pleaded her inability and stated that after she gets a job in Bangalore she will resign her job at Hassan and then joint him. Inspite of making all his sincere efforts to lead marital life with respondent he failed to do so therefore, he appraised the same to the father and brother of the respondent. Instead of pacifying their relationship, they shouted against him that he has cheated them as he has no capacity to maintain their daughter. It is further contended that she was not in the habit of listening anybody nor cooperative nor negotiable nor she has prepared food and their relationship has strained and they have not lived happily after their marriage.

(3.) Inspite of service of notice, respondent/wife has not appeared before the Family Court and she has been placed ex parte.