N. MANJUNATH Vs. D.S. SAMPENGIRAMA REDDY

JUDGEMENT

(1.) The petitioner/husband is challenging the judgment and decree dtd. 8/1/2018 passed in M.C.No.1940/2013 on the file of the III Additional Principal Judge, Family Court, Bengaluru. In terms of the said judgment and decree, the petition filed by the husband seeking dissolution of marriage on the ground of desertion is dismissed by the Family Court.

(2.) The parties to the proceedings are hereafter referred to as the husband and the wife.

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