SMT LALITHA @ BASAMMA Vs. SRI SIDDARAMAPPA

JUDGEMENT

(1.) The appellant/wife is aggrieved by the judgment and decree dated 21-8-2014 in M.C.No. 2/2014 on the file of the Judge Family Court, Davangere, whereby petition for divorce under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955 (for short "the Act"), is dismissed.

(2.) Succinctly stated, the wife filed the petition for divorce before the Court below; her case was, the parties were married as per Hindu customs on 21-12-1997. They lived happily together for there months only. The husband was alcoholic, used to harass the wife physically and mentally. On his divorced, her parents gave him dowry amount to see that their daughter pulls on in the marital home, but ill-treatment and harassment of the husband persisted on the wife. They are blessed with two children, one male and one female from the marriage. He suspected the fidelity of his wife and ultimately drove her from the matrimonial home on 10-8-2012. He is not amenable to any advise by the elders. He has not looked after welfare of the children and is not maintaining the family.

(3.) The respondent though appeared in person before the Court did not contest the case. The wife examined herself as P.W. 1. The learned Judge after giving audience to the wife has dismissed the petition.