G.K. BHAVANI Vs. G.C. NAVEEN KUMAR

JUDGEMENT

(1.) The present appeal is preferred challenging the judgment and decree dtd. 28/10/2011 in M.C.No.1511/2003 passed by the I Additional Principal Judge, Family Court at Bengaluru.

(2.) Respondent was petitioner and appellant was respondent in M.C.No.1511/2003 before the Trial Court. The ranks of the parties in M.C.No.1511/2003 before the Family Court are referred to henceforth for convenience.

(3.) The brief facts leading to the case are as under:- The petitioner/husband filed petition in M.C.No.1511/2003 under Sec. 13(1)(i)(ia) of the Hindu Marriage Act, 1955, seeking dissolution of his marriage with the respondent/wife solemnized on 12/5/1999.