A ANIL KUMAR Vs. VANISHRI A

JUDGEMENT

(1.) THIS appeal is filed by the husband challenging the judgment and decree dated 8-6-2005 passed in M. C. No. 181/2003 by the 1st Addl. Prl. Judge, family Court at Bangalore, by which the petition filed by the appellant herein seeking dissolution of marriage with the respondent has been dismissed.

(2.) FOR the sake of convenience, the parties shall be referred to in terms of their status before the trial Court.

(3.) THE petitioner was married to the respondent as per Hindu rites and customs on 24-10-1993 at Hanumanthanagar, Bangalore. After their marriage, parties started residing at Rajajinagar, Bangalore-10. According to the petitioner, initially their relationship was cordial, but after a few months, the petitioner found that the respondent was very reserved and arrogant and of suspicious character. That she used to quarrel with the petitioner and his family members which was tolerated by them hoping that things would become normal in future. That out of the said wedlock, the respondent gave birth to a female child on 7-1-1995 who is named as Deeptha, A. In the year 1995, the petitioner went to Muscat for his new assignment and the respondent and the child joined him in September 1995. The respondent has studied up to B. E. and at Muscat she completed NIIT course and secured a job in LLC and was earning Rs. 25,000/- p. m. According to the petitioner, after the respondent started working, her attitude became worst. She did not respect the petitioner and did not take care of the child properly and on many occasions the respondent condemned the petitioner in front of his friends and well-wishers. The respondent never used to serve food to the petitioner until he requested her to do so and that she had developed short temper and ego and used to behave like a dictator and that whatever she said was agreed to and the petitioner was wrong. She got a transfer of her job from Muscat to Bangalore in the sister concern of LLC at Muscat stating that she does not want to live in the company of the petitioner. That despite many reconciliation meetings held between the parties by the well-wishers to re-unite them, the same have failed on account of the arrogant nature of the respondent. In August, 2002 the respondent settled down at Bangalore along with the child and hence, the petitioner was constrained to file this petition under Section 13 (1) (ia) and (ib) of the Act seeking dissolution of the marriage with the respondent.