B. BHARATHI Vs. H.B. RAVIKUMAR GOUDA

JUDGEMENT

(1.) Though this appeal is listed to consider I.A.Nos.1/19 and 2/19, with the consent of learned counsel on both sides, it is heard finally.

(2.) Appellant is the wife, while the respondent is the husband. The appellant has assailed the judgment and decree dated 19/03/2019, passed in M.C.No.333/2018, by the I Additional Principal Judge, Family Court at Tumakuru.

(3.) By the said judgment and decree, the Family Court has allowed the petition filed by the respondent under Section 13(1)(i-a) of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act"? for the sake of brevity) and has dissolved the marriage between the parties solemnized on 10/02/2010 at Ganj Kalyana Mantapa, Raichur, by granting a decree of divorce. Being aggrieved, the appellant/wife has preferred this appeal.