KANAKASHREE R. Vs. DEVARAJ

JUDGEMENT

(1.) The petition is filed under Sec. 13(1)(1-a) of the Hindu Marriage Act, 1955. The appellant/wife in M.C. No.353/2015 on the file of I Additional Principal Court, Mysuru is before this Court challenging the judgment and decree dtd. 27/3/2017. In terms of the impugned judgement and decree, the petition filed by the appellant/wife alleging cruelty against the respondent/husband is dismissed.

(2.) For the sake of convenience, the appellant is referred to as the wife and the respondent as the husband.

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