GEETHA Vs. H. B. ASHOK

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984 is filed challenging the judgment and decree passed in M.C. No.213/2013 on the file of the Family Court, Shivamogga. The wife being the respondent in the aforementioned petition has questioned the decree for dissolution of marriage wherein the Family Court has granted a decree for dissolution of marriage on the ground of desertion.

(2.) The brief facts necessary for adjudication of the case are as under:

(3.) The wife has contested the petition by filing statement of objections. She has denied the allegation of illicit relationship levelled against her. She has also denied that she abused the husband in foul language. However, it is to be noticed from the statement of objections that she has not disputed the fact that she has left the company of the husband in the month of August 1995. She has also not disputed the allegation against her that she left the company of the husband with an intention to put a permanent end to the relationship.