B.P. UPENDRA Vs. PARVATHI

JUDGEMENT

(1.) The present appeal is filed against the order passed on 02.06.2012 in M.C. No. 17/2007, which was pending on the file of the Court of Senior Civil Judge and JMFC, Sakaleshpur.

(2.) Appellant was the petitioner in the said case and respondent was the respondent in the said case. Their marriage was solemnized according to Hindu customs on 08.06.1972 at Devi Halli, Sakaleshpura Taluk, Hassan District. At the time of the marriage, the appellant was working in Defence and was in Mathura, Madhya Pradesh. As a result of the marriage, two male children were born. After retirement from the military service, appellant/petitioner returned to his native place, Arakere Village, Sakaleshpura Taluk, Hassan District along with his wife and children and started living there.

(3.) It is the case of the petitioner that the respondent has virtually deserted him and has been living in her mother's house at Arakere Village, Sakaleshpura Taluk, Hassan District and thereby she has put an end to the marital tie. With these pleadings, he had requested the Court to grant decree of divorce on the ground of desertion.