G.RAVISHANKAR Vs. S.SUMA

JUDGEMENT

(1.) Aggrieved by dismissal of his petition for divorce, the petitioner in M.C.No.95/2007 on the file of the Family Court, Mysore has preferred this appeal.

(2.) The appellant filed M.C.No.95/2007 under Sec. 13(1)(ia)(ib) of the Hindu Marriage Act, 1955 ('the Act' for short) before the trial Court seeking decree for dissolution of marriage.

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