S. PREMALEELA Vs. K. B. JAYANNA

JUDGEMENT

(1.) This is an appeal under Sec. 28(1) of the Hindu Marriage Act, 1955, by the wife, the respondent in M.C. No.39/2012, on the file of the Senior Civil Judge & JMFC at Sagar.

(2.) The petition filed by the husband, the respondent in this appeal, under Sec. 13 (1-a) (1-b) of the Hindu Marriage Act, 1955, seeking dissolution of the marriage, alleging cruelty and desertion by the wife, is allowed in-part accepting the plea of cruelty. The plea of desertion is held to be not proved.

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