DODDAWA @ LALITA Vs. CHANDRASHEKHAR KADAPPA NAGANURI

JUDGEMENT

(1.) The appellant is before this Court assailing the judgment dated 30-9-2011, passed in M.C. No. 28 of 2010, by the Senior Civil Judge, Hukkeri. The fact that the appellant and the respondent are wife and husband respectively and that their marriage was solemnised on 24-3-1986 is not in dispute. Due to certain differences between them, the respondent herein has filed a petition in M.C. No. 28 of 2010 under Section 13(1)(i), 13(1)(i-a) and 13(1)(i-b) of the Hindu Marriage Act, 1955, seeking dissolution of marriage. The Court below, by the impugned judgment has allowed the petition and ordered the dissolution of the marriage between the petitioner and the respondent. The appellant is therefore before this Court. The respondent though served is unrepresented.

(2.) We have heard the learned Counsel for the appellant and perused the appeal papers including the judgment impugned as also the records received from the Court below.

(3.) Before adverting to the contention put forth by the learned Counsel for the appellant with regard to the merits of the case whereby the learned Counsel would contend that both the grounds of desertion as well as cruelty were not made out, the additional contention which was raised with regard to the proceedings not being conducted by the Court as required under the provisions of the Act and also the manner in which the evidence was recorded requires to be noticed.