R. RAJESH Vs. S. LAKSHMISHREE

JUDGEMENT

(1.) BEING aggrieved by the dismissal of this petition for divorce, the petitioner has approached this Court by filing an appeal under Section 19 of Family Courts Act.

(2.) RESPONDENT herein is the legally wedded wife and their marriage was solemnized on 03.11.2006 in Bangalore as per Hindu customs. Initially the appellant had filed petition seeking divorce mainly on the ground of desertion and subsequently he got it amended to include the ground of cruelty also. The said petition has been dismissed after contest vide order dated 12.12.2012. It is this order which is called in question on various grounds as set out in the appeal memo. Several grounds have been urged in the appeal memo.

(3.) AFTER going through the records and hearing the arguments, following points arise for our consideration: