B. RADHA Vs. MALLESH KANNA K. S.

JUDGEMENT

(1.) Smt. S.Radha Pyari, learned counsel appearing for the appellant on behalf of Dr. S.V.Joga Rao and Sri. V.Vinod Reddy, learned counsel for the respondent.

(2.) This appeal under Sec. 19(1) of the Family Courts Act, 1984 has been filed by the wife being aggrieved by the judgment and decree dtd. 3/3/2016 passed by the Family Court, Mysuru, by which petition filed by the husband under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 has been allowed and the marriage performed between the parties has been dissolved by a decree of divorce.

(3.) At the outset, learned counsel for the parties jointly submitted that this appeal was filed beyond a period of limitation prescribed under the Family Courts Act . It is also not in dispute that after the judgment and decree dtd. 3/3/2016, the respondent who is employed as an Assistant Grade-3 in Central Institute of Plastic Engineering Technology has remarried.