PREMA M. Vs. GURURAJ

JUDGEMENT

(1.) Though this appeal is listed for admission and to consider the interim applications, with the consent of learned counsel on both sides, it is heard finally.

(2.) The appellant is the wife, while the respondent is husband. Respondent had filed M.C.No.4010/2017 before the I Additional Principal Judge, Family Court, Bengaluru, under Section 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as"the Act" for the sake of brevity) seeking dissolution of his marriage with the appellant/wife by a decree of divorce. By the impugned judgment and decree dated 07/12/2018, the Family Court has decreed the petition and dissolved the marriage by grant of a decree of divorce. At this stage itself, it may be mentioned that the appellant/wife did not participate in the said proceeding. Hence, being aggrieved by the judgment and decree of the Family Court, this appeal has been preferred.

(3.) We have heard learned counsel for the appellant and learned counsel for the respondent and perused the material on record.