H.D. BHAGYA Vs. T.K. DHARANESH

JUDGEMENT

(1.) This appeal is filed by the wife being aggrieved by the judgment and decree dtd. 30/10/2015 passed in M.C.No.230/2013 on the file of the Family Court, Hassan, whereby the Family Court has allowed the petition of the husband filed under Sec. 13(1)(ia)(ib)(vii) of the Hindu Marriage Act, 1955 on the grounds urged in the petition.

(2.) The present appeal is filed by the wife under Sec. 19(1) of the Family Courts Act, 1984 assailing the said order.

(3.) Brief facts of the case are that :-