ROOPA Vs. MRUTYUNJAYA

JUDGEMENT

(1.) The wife of the petitioner, who suffered a decree for dissolution of marriage in M.C. No. 222/2015 on the file of the Family Court, Belagavi (for short, 'trial Court') in a petition filed by her husband seeking dissolution of marriage on the ground of cruelty and desertion, is in appeal.

(2.) For convenience, the parties are referred to as per their ranking before the trial Court.

(3.) Certain facts narrated in the pleadings can be summarized as under: