THIMMAPPA DASAPPA Vs. THIMMAVVA KOM THIMMAPPA

JUDGEMENT

(1.) This appeal under Section 28 of the Hindu Marriage Act, 1955 (to be hereinafter referred to as the Act) is by the husband against the order passed by the Civil Judge. Chitradurga in H. Misc. No. 64 of 1965, dismissing his petition under Section 13(1)(i) of the Act for a decree of divorce dissolving his marriage with the respondent.

(2.) The appellant's case is:

(3.) The respondent has denied the allegations of her having lived in adultery with Rangappa at Channigiri or with Dasa Bovi at Jogammanahalli. Her case is that she has been a dutiful and chaste wife and that the appellant being instigated by his uncle, aunt, and cousins, has filed the petition making false allegations against her. She has stated that she was ready and willing to get back to the matrimonial home and live with the appellant. According to her, there are therefore no grounds to dissolve the marriage.