A.B. ASHA Vs. H.S. BASAVA RAJAPPA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the rival parties.

(3.) It is not a matter of dispute, that the marriage between the appellant (A.B. Asha) before this Court, and the respondent - H.S. Basava Rajappa, was solemnized on 11.8.1998. The marriage was consummated, whereupon it is alleged, that the respondent started having an affair with one Parvathamma. Realising that the respondent may marry the said Parvathamma, the appellant filed a suit bearing O.S. No. 37/2000 seeking a temporary injunction, for restraining the respondent from marrying the said Parvathamma.