N. SHIVASWAMY Vs. GEETHA

JUDGEMENT

(1.) Sri.Basavanna K.M., learned counsel for the appellant on behalf of Sri.M.V.Hiremath. Sri.Srinivasa D.C., learned counsel for the respondent.

(2.) This appeal filed by husband under Sec. 28(1) of the Hindu Marriage Act, 1955 (hereinafter referred to as the 'Act of 1955') against the judgment and decree dtd. 20/2/2018, passed by Senior Civil Judge and JMFC, Gundlupet in M.C.No.06/2017 (34/2013) seeking dissolution of marriage on the ground of cruelty has been dismissed.

(3.) For the sake of convenience, the parties to proceedings are referred to as the husband and the wife.