CHAITRA Vs. MYLARAPPA B.BARKER

JUDGEMENT

(1.) Though notice is served, respondent has remained unrepresented.

(2.) The facts are quite simple and are stated as under:

(3.) Shri A.R.Patil, learned counsel for petitioner submits that the petitioner is residing at Basapattana village in Gangavathi taluk and her husband has filed the petition for divorce before the Family Court at Gadag.