HEMAVATI ALIAS UMASHRI Vs. MAHALINGAPPA

JUDGEMENT

(1.) THIS appeal is filed challenging the judgment dated 28.6.2010 passed in M.C.No.3/2009 by the I Addl.Senior Civil Judge & CJM, Dharwad allowing the application filed by the husband under Section 13(1)(1a)1(1b)(iii) of the Hindu Marriage Act and dissolving the marriage of the petitioner with the respondent-wife.

(2.) IT is the case of the petitioner-husband that, after the marriage the respondent-wife has subjected him to cruelty and also deserted the petitioner. Therefore, the petitioner has filed the petitioner for dissolution of the marriage.

(3.) BEFORE the Trial Court the petitioner examined 3 witnesses as PW.1 to PW.3 and produced 5 documents as Ex.P.1 to Ex.P.5. However, the respondent did not contest the matter nor adduced any oral or documentary evidence in support of her stand taken in the Statement of Objections.