N PRASAD Vs. G. BHARATHI

JUDGEMENT

(1.) In this appeal the husband/appellant is challenging the judgment and decree dtd. 25/7/2017 passed in M.C. No.40/2013 on the file of the Family Court at Bengaluru.

(2.) In terms of the aforementioned judgment and decree, the Family Court dismissed the husband's petition seeking dissolution of marriage under Sec. 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955.

(3.) Certain facts necessary for the adjudication of the case can be summarized as under: