PADMALATHA Vs. M SURESH BALLAL

JUDGEMENT

(1.) THIS appeal is by the wife challenging the decree for divorce granted by the Principal Civil Judge (Sr.Dn.), Mangalore in M.C.No.41 /06.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original proceedings.

(3.) THEREAFTER, the trial Court has framed the following points for consideration: