SHIVANAND Vs. SAVITA

JUDGEMENT

(1.) Being aggrieved by the order passed by the Principal Judge, Family Court, Vijayapur, dated 16.11.2017 in Matrimonial Case No.110/2016, whereby the Principal Judge, Family Court, Vijayapur (hereinafter referred to as 'Family Court' for short) dismissed the petition filed by the petitionerhusband under Section 13(1)(i-a),(i-b) and (iv) of Hindu Marriage Act, claiming divorce against the respondent-wife, the instant Miscellaneous First Appeal is filed.

(2.) The parties will be referred to as per their ranking before the Family Court.

(3.) Brief facts that led to the filing of the instant appeal are as follows: