ANUSHREE MOHAN KAMATH Vs. SHRIKANT SATYAMURTHY PRABHU

JUDGEMENT

(1.) THIS application has been filed with the following prayers:

(2.) BRIEF facts of the case are that the marriage of the applicant was solemnized with the respondent on 23.05.2010. After marriage, the applicant was put to all sorts of restrictions, she was asked to discontinue her studies, she was asked not to keep any contact with her family members and friends, she was further restricted from even reading books. The applicant's character was doubted. It was alleged that the applicant is illicit having relationship with one of her friends. The applicant had therefore, no other option but to listen to all taunts and had taken it as if it was her fate. She was mentally and physically tired but had nowhere to go. Soon after a period of one month of marriage, the respondent and his family member started ill-treating the applicant.

(3.) HEARD the learned counsel for the parties. Looking to the peculiar facts and circumstances of the case, the application deserves to be granted and the same is hereby granted. Rule is made absolute, accordingly.