SAKSHI Vs. SUNIL

JUDGEMENT

(1.) This is an appeal filed under Section 19 (1) of the Family Courts Act directed against the judgment and decree of divorce dated 06.02.2013 made in M.C.No.86/2012 on the file of Family Court at Belgaum.

(2.) Brief facts of the case leading to the filing of the appeal may be stated as under:

(3.) Sri V.M.Sheelavant, learned counsel appearing for the appellant-wife, has urged the following additional grounds: