RAMA M. ACHARYA Vs. MUKUND V. ACHARYA

JUDGEMENT

(1.) This appeal is filed under Section 19(1) of the Family Courts Act challenging the order passed in M.C. No. 3352/2011 dated 18.7.2013 by the IV Prl. Addl. Judge and IV Addl. Family Court, Bangalore in so far as it relates to non-granting of decree of divorce on the ground of cruelty. The learned Judge of the Family Court has granted judicial separation under Section 10(1) of Hindu Marriage Act by way of judicial separation in a petition under Section 13(1)(ia) of Hindu Marriage Act instead of granting a decree of divorce.

(2.) The appellant was the petitioner and respondent was the respondent in the said petition. For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) The facts leading to the present appeal are as follows: