HEMANNA Vs. RENUKA

JUDGEMENT

(1.) This appeal by the husband challenges judgment and order dated 24.09.2018 whereby the learned Family Court Judge at Dharwad, dismissed appellant's M.C.No.45/2016 that was filed seeking a decree for dissolution of marriage on the grounds of mental ailment of the respondent-wife and adultery.

(2.) The parties are Hindus; marriage was solemnized on 02.04.2004 at Mansur village in accordance with the customary Hindu law; from the wedlock, the parties begot two male children, one born on 09.10.2005 and the other on 25.03.2008.

(3.) It is the specific case of the appellanthusband that the respondent-wife had mental ailment that came in maintaining the marital relationship which was not revealed to him prior to the marriage; and subsequent to the marriage, the respondent-wife was living in adultery and roaming with other men.