SOWMYA Vs. S. VENKATESH BABU

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the judgment and decree of divorce granted against her, the respondent/wife in M.C. No. 505/2010 on the file of learned V Additional Principal Judge, Family Court, Bengaluru, has preferred this appeal.

(3.) Respondent was the petitioner and the appellant was the respondent in M.C. No. 505/2010. For the purpose of convenience, the parties will be referred henceforth according to their ranks before the trial Court.