NAGAVENI Vs. MALLIKARJUN

JUDGEMENT

(1.) Aggrieved by the decree of divorce granted against her, the respondent in M.C.No.57/2014 on the file of the Senior Civil Judge and JMFC, Lingasugur, has preferred this appeal.

(2.) The marriage of the appellant and respondent was solemnized on 26/6/1989. The parties are Hindus and governed by Hindu Marriage Act , 1955 (for short 'H.M.Act'). The appellant had filed Criminal Misc.No.187/2012 under Sec. 125 Cr.P.C. against the respondent before Family Court, Kalaburagi seeking maintenance from him. That petition was allowed on 14/6/2013 awarding maintenance of Rs.5,000.00 per month.

(3.) The respondent filed M.C.No.57/2014 before the Trial Court against the appellant seeking decree of divorce on the ground of cruelty. The appellant appeared through her counsel. Pending M.C.No.57/2014, the appellant filed C.P.No.200010/2015 before this Court seeking transfer of the said case from the Court of Senior Civil Judge, Lingasugur to the Family Court, Kalaburagi.