GEETA Vs. KALYANKUMAR

JUDGEMENT

(1.) The Family Court Belagavi in MC No.152/2016 passed the judgment dated 02.01.2018 on the petition filed by the petitioner-husband against the respondent-wife under Section 13(1)(i-a)(i-b) of the Hindu Marriage Act and the order reads as under:

(2.) For the purpose of convenience parties will be referred to henceforth with their ranks before the Trial Court.

(3.) The respondent-wife has challenged the dissolution of marriage in MFA No.101149/2018.