K. C. SARITHA Vs. A. N. VIJAYAKUMAR

JUDGEMENT

(1.) In this appeal under Section 19 (4) (1) of the Family Courts Act, 1984 (hereinafter referred to as 'Act' for short), the appellant challenged the validity of the judgment dated 30t h July 2013 passed by the Family Court, by which, decree of dissolution of marriage has been granted on the ground enumerated under Section 13(1)(i) of the Hindu Marriage Act, 1955.

(2.) Facts giving rise to filing of this appeal briefly stated are that, the marriage between the parties was performed on 07.07.1991. The parties thereafter lived together and out of wedlock, two daughters namely Nagashree and Greeshma were born. The respondent filed a petition on 24.06.2008 seeking dissolution of marriage on the ground of cruelty and adultery.

(3.) It is also stated when the respondent questioned the appellant about her joining the college, she filed a complaint with regard to demand of dowry against the respondent and his family members. However, the aforesaid case was compromised on account of intervention by the elder members of the family and the police authorities. The respondent, thereafter, filed petition for judicial separation, whereas the appellant filed one petition namely M.C.No.3/2019 for restitution of conjugal rights. Again, aforesaid cases were compromised and were settled amicably.