SANTHOSH Vs. KAVITHA

JUDGEMENT

(1.) This miscellaneous first appeal is filed under Sec. 19 of the Family Courts Act assailing the judgment and decree dtd. 30/10/2013 passed by the Family Court, Dakshina Kannada, Mangaluru in M.C.No.27/2019 wherein the petition filed by the appellant/husband under Sec. 13(1) (i-a) of the Hindu Marriage Act , 1955 (hereinafter referred to as 'the Act of 1955) seeking dissolution of his marriage with the respondent that was solemnized on 11/1/2016 at Lions Seva Mandir, Mallikatte, Mangaluru was dismissed.

(2.) Heard the learned counsel appearing for the appellant and also perused the material available on record.

(3.) The respondent, though served in the matter has remained absent.