HANUMANTH GOWDA Vs. KAVITHA

JUDGEMENT

(1.) This appeal under Sec. 28(1) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for short) has been filed against the judgment and decree dtd. 17/3/2017 passed by the Family Court, by which petition filed by the appellant/husband under Sec. 13(1)(A) of the Act has been dismissed.

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

(3.) Facts giving rise to filing of this appeal briefly stated are that the marriage between the parties was solemnized 13/7/2007. The parties thereafter resided together in the marital home. It is also not in dispute that from the wedlock three children were born to the parties.