PRABHAVATHI Vs. K SOMASHANKAR

JUDGEMENT

(1.) WE have heard the learned counsel for the parties and perused the record of the case.

(2.) THIS appeal by the wife is against the Order and Decree dated 28-7-1995 passed in MC No. 100/90 on the file of the II Addl. Civil Judge and CJM, Mysore, granting decree in favour of the respondent/husband on the petition under S. 13 of the Hindu Marriage Act, particularly under S. 13 (1) (i-b) i. e. , the husband has proved that the wife has deserted his company for a continuous period of not less than two years immediately preceding the presentation of the petition.

(3.) THE appellant wife being aggrieved by the Decree of Divorce granted against her on the ground of desertion is in appeal before us.