A VISHWANATH Vs. SHARADA

JUDGEMENT

(1.) This appeal is preferred challenging the order passed by the learned Prl. Senior Civil Judge and CJM, Gadag, dismissing the petition filed by the husband for divorce on the ground of desertion.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the petition.

(3.) The petitioner is Sri.A.Vishwanath married the respondent Smt.Sharada on 28.05.1997 in Nagareshwar Kalyan Mantap of Mundargi Town in Gadag District. Their marriage was solemnized as per the customs and rites prevailing in their community in the presence of elders of the community. After the marriage, the respondent lived with the petitioner in Hagaribommanahalli and led smooth and happy marital life for one year.