MURLIDHAR Vs. PUSHPA

JUDGEMENT

(1.) All these appeals can be conveniently decided by this common judgment especially in view of the fact that the Family Court by its common judgment dated 26.12.2014 has decided the proceedings together.

(2.) The facts giving rise to the present proceedings are that the appellant and the respondent were married on 23.06.1989. According to the appellant-Husband, the behaviour of the respondent-Wife was not good and she was not performing her marital duties as required. She used to leave the matrimonial house without informing her husband. It was alleged that the wife used to go to the house of one Gangadhar Dhoble by stating that he was her relative. The wife started maintaining illicit relations with him and this fact was stated by the persons in the vicinity of their house. Further according to the appellant, the character of the wife was not good and he had heard that the people in the locality were talking about his wife having illicit relations with a police constable. On 24.05.1990 when the husband had come home without going for his duty, he noticed that the wife and the said police constable were together at their house. It was further the grievance of the husband that the wife had deserted him since long and he could not live with her because of her adulterous life. Both of them were living separately from 24.06.1990. Thus, on the ground that the marriage between the parties had broken down and there was no hope of reconciliation the husband on 22.09.2009 filed petition bearing No.A746/2009 seeking dissolution of the marriage under the provisions of Sections of 13(1)(ia)(ib) of the Hindu Marriage Act (for short 'the said Act').

(3.) The wife in turn initiated proceedings bearing No.C-34/1993 for enhancement in the amount of maintenance while the husband filed petition bearing No.C-103/2008 for cancelling the order granting maintenance.