THIPPAMMA Vs. G. H. NARASIMHAIAH

JUDGEMENT

(1.) The appellant is the wife while respondent is the husband.

(2.) The respondent-husband had filed M.C.No.6/2015 before the Court of Senior Civil Judge and JMFC, Sira under Section 13(1) (1b) of the Hindu Marriage Act, 1955 (hereinafter referred to as Act for the sake of brevity) seeking dissolution of marriage with the appellantwife. By judgment and decree dated 22.09.2016, the said petition was allowed and the marriage between the parties was dissolved by a decree of divorce.

(3.) Being aggrieved, the appellant-wife has preferred this appeal.