SHEEBA ANTONY Vs. ANTONY PETER

JUDGEMENT

(1.) This appeal is filed by the wife being aggrieved by the judgment and decree dtd. 16/11/2012 in M.C.No.1096/2008 on the file of the I Addl. Principal Judge, Family Court, Bengaluru, wherein the Family Court allowed the petition and the marriage of the petitioner/husband and the respondent/wife has been dissolved.

(2.) The appellant is the respondent and the respondent is the petitioner in the Trial Court.

(3.) For the sake of convenience, the parties would be referred henceforth as per their rankings before the Trial Court.