CHENNIGAIAH Vs. SMT. LAKKAMMA @ LAKSHMAMMA

JUDGEMENT

(1.) THE unsuccessful husband who has failed to get a decree of divorce on the ground of cruelty, desertion and adultery has filed this appeal challenging the Judgment passed by the I Addl. Principal Judge, Family Court, Bangalore, dt. 30th July 2011 passed in M.C. No. 725/2009. Heard the counsel for the parties.

(2.) THE admitted facts are:

(3.) TO prove their respective contentions, the appellant has got himself examined as P.W. 1 and also two more witnesses by name Thimmaiah and Cheluvaiah as P.Ws. 2 and 3 and relied upon Ex. P1 to P4. The respondent has got examined herself as R.W. 1 and she has relied upon Certified Copy of the Judgment copy of the appellant in Criminal Appeal No. 513/2008.