S. MANJULA Vs. ML SANTHOSH

JUDGEMENT

(1.) This appeal is filed challenging the judgment and decree dtd. 1/2/2014 passed in M.C.No.79/2011 on the file of the Family Court at Bengaluru.

(2.) In terms of the said judgment and decree, the Family Court had allowed the petition filed under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 and marriage solemnised on 16/10/2003 was dissolved at the instance of the husband who filed the petition seeking dissolution of marriage.

(3.) Aggrieved by the aforementioned judgment and decree, the wife has filed the instant appeal.