BHAGYASHREE Vs. RAVINDRANATH

JUDGEMENT

(1.) This appeal by the wife is directed against the impugned judgment and decree dtd. 8/10/2021 passed in MC No.84/2021 by the learned Principal Judge, Family Court, Koppal, whereby the said petition filed by respondent/husband against appellant/wife seeking dissolution of marriage solemnized between them on 16/2/2011 was allowed by the Family Court.

(2.) The material on record discloses that respondent/husband instituted the aforesaid proceedings against appellant/wife seeking decree of divorce by invoking Sec. 13(1)(i-a) (i-b) of the Hindu Marriage Act, 1955 alleging cruelty and desertion, the said petition was not contested by the appellant who remained exparte. After recording the oral and documentary evidence adduced by the respondent/husband Family Court proceeded to pass the impugned Judgment and Decree allowing the petition, aggrieved by which, the appellant/wife is before this Court by way of the present appeal.

(3.) Heard learned counsel for the appellants and learned counsel for respondent.