GANGAMMA M. Vs. B. C. RENUKAIAH

JUDGEMENT

(1.) The respondent-wife in M.C.No.184/2016 on the file of Principal Judge, Family Court, Tumakuru is assailing the judgment and decree dtd. 28/3/2018, wherein, the petition filed by the husband seeking dissolution of marriage under Sec. 13(1)(1-a) of the Hindu Marriage Act, 1955 is allowed.

(2.) Aggrieved by the said judgment and decree the present appeal is filed by the wife.

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