B.L.GEETHA Vs. D.SHIVAKUMAR

JUDGEMENT

(1.) Being aggrieved by the judgment and decree of divorce granted against her, the respondent in M.C.No.392/2013 on the file of the Principal Judge, Family Court, Tumkur has preferred this appeal.

(2.) By the impugned judgment and decree, the trial Court has allowed the petition of the husband for decree of dissolution of marriage on the ground of cruelty and desertion.

(3.) For the purpose of convenience, the parties will be referred to henceforth according to their ranks before the trial Court.