S.N. VEENA Vs. M.N. VENKATESH

JUDGEMENT

(1.) This appeal filed under Sec. 19(1) of Family Courts Act, 1984 read with Sec. 23 of Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for short) has been filed by the appellant/wife challenging the impugned judgment and decree whereby the Family Court allowed the petition filed by her husband under Sec. 13(1) (i-a) and (i-b) of the Act and a decree of divorce has been granted.

(2.) For the sake of convenience, the parties are referred to by their rank before the Family Court.

(3.) FACTS: Brief facts leading to the filing of the petition are that the marriage of petitioner and respondent was solemnized on 13/5/1998. They are blessed with two children, a son and a daughter, although their first child died within a month of its birth.