SRIKANTH Vs. P B NANDHINI

JUDGEMENT

(1.) THOUGH the matter is listed for admission by consent of parties on both sides, the appeal is heard on merits.

(2.) THE appellant is challenging the legality and correctness of the judgment and Decree passed by the I Additional Principal Judge, Family court dated 4. 3. 2008 in M. C. No. 502 of 2004 wherein the Family Court has dismissed the petition filed by the appellant herein under Section 13 of the Hindu Marriage Act to dissolve the marriage which was solemnized on 24. 3. 2003.

(3.) THE facts leading to this case are as hereunder: the parties are Hindus. Their marriage was solemnized at Bangalore on 24. 3. 2003. Since the appellant was working in U. S. A. ; immediately after marriage the parties lived together at Fort Wayne in U. S. A. According to the petition averments ever since the marriage, his wife was not co-operating with him in domestic affairs and she was not showing any interest in the day-today activities and that she was not discharging her matrimonial obligations. On the other hand, she was repulsive towards him. She was not showing any interest in co-habitation. She had no response to the questions of the husband and that she used to take shelter under the fact that she has lost her mother and that she is of dominant character lady.