SAHANA Vs. SHIVANAND

JUDGEMENT

(1.) THOUGH the matter is listed for orders on I.A. claiming maintenance by the appellant, by consent of the parties the appeal is taken up for final hearing.

(2.) THE appellant wife is challenging the legality and correctness of the judgment and decree of divorce granted by the Senior Civil Judge, Koppal, on 15.12.2012, in M.C.No. 39/2012.

(3.) THE appellant wife was placed exparte on the ground that in spite of service of summons she failed to contest the case. Thereafter husband got himself examined as PW.1 and relied upon Ex.P.1 to P.4. He also examined two more witnesses by name Pampapathi and Shivaputrappa as PWs.2 and 3. The trial Court allowed the petition and granted divorce on 15.12.2012.