MADHUSUDHAN K. Vs. RESHMA P.

JUDGEMENT

(1.) This appeal is preferred by the husband challenging the judgment and decree dtd. 14/9/2017 passed in M.C. No. 4859/2013 by the Court of the IV Additional Principal Judge, Family Court, Bengaluru, whereby the petition filed by the appellant/husband under Sec. 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955 came to be dismissed, while the counterclaim filed by the respondent under Sec. 9 of the said Act came to be allowed.

(2.) The briefly stated facts of the case are:

(3.) It is the case of the appellant that subsequent to the birth of the child, the respondent failed to return to the matrimonial home at Bengaluru. It is further alleged that the respondent neither permitted the appellant to see the child nor disclosed the name of the child to him. The appellant has also averred that the respondent's conduct was marked by erratic, arrogant, and abnormal behaviour, which, according to him, caused severe disruption to his life as well as to the lives of his family members.