P. V. PREMA Vs. T. K. MANJUNATH

JUDGEMENT

(1.) Being aggrieved by the grant of Ex-parte decree of divorce in a petition filed under Sec. 13(1)(i) and 13(1)(i-b) of Hindu Marriage Act , 1955 (hereinafter referred to as 'the Act' for short) at the instance of her husband, appellant has filed this appeal under Sec. 19(1) of the Family Courts Act, 1984, with a prayer to set aside the impugned judgment and decree and remand the case for fresh disposal after providing opportunity of hearing to her.

(2.) For the sake of convenience the parties are referred to by their rank before the trial Court.

(3.) Brief facts giving rise to the filing of the appeal are that the marriage of petitioner and respondent was solemnized on 18/11/2004 at Devaki Kalyana Mantapa, Hoskote. After the marriage they led their marital life at Bengaluru. Even prior to the marriage, petitioner and respondent were related. Through the wedlock, a daughter was born on 29/8/2005. Respondent is a beautician running a beauty parlour at Hoskote. She is also a tailor and tutor to primary and high school students and earning more than Rs.30,000.00 p.m.