S.D.SAVITHA Vs. PRAKASH.M.S

JUDGEMENT

(1.) Aggrieved by the judgment and decree of dissolution of marriage passed against her, the respondent in M.C.No.119/2014 on the file of the VI Additional Prl. Judge, Family Court, Bengaluru has preferred this appeal.

(2.) The respondent was the petitioner and the appellant was the respondent in M.C.No.119/2014. For the purpose of convenience the parties will be referred to according to their ranks before the trial Court.

(3.) The marriage of the petitioner and respondent was solemnized on 17/6/2007 at Okkaligara Samudaya Bhavana, Belur Taluk, Hassan District. Out of their wedded life, the couple begot a daughter by name Greeshma in April 2009.