K.MURTHY Vs. V.KALAIVANI

JUDGEMENT

(1.) This appeal is filed under Sec. 19(1) of the Family Courts Act, 1984, challenging the judgment and decree passed in M.C.No.805/2012, on the file of II Additional Principal Judge, Family Court, Bengaluru, wherein the appellant/husband's petition seeking dissolution of marriage under Sec. 13(i)(a) of the Hindu Marriage Act, 1955 (hereafter referred to as 'the Act'), is dismissed.

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

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