BHIMRAO Vs. SANTOSHI

JUDGEMENT

(1.) This appeal by the petitioner/husband in M.C.No.15/2017 is directed against the impugned judgment and decree dtd. 7/10/2017 passed by the learned Senior Civil Judge & JMFC., Raibag (hereinafter referred to as the 'Trial Court'), whereby, the said petition filed by the appellant/husband against the respondent/wife seeking dissolution of their marriage by a decree for divorce on the ground of desertion was dismissed by the Trial Court.

(2.) Respondent having been served with notice of the petition, has remained unrepresented and has not contested the petition before the Trial Court.

(3.) Heard learned counsel for the appellant and perused the material on record.