HARSHA PURANIKMATH Vs. ASHA H M

JUDGEMENT

(1.) THE appellant aggrieved by the dismissal of the petition filed by him for grant of decree of divorce on the ground of desertion and cruelty by the Family Court, Davanagere in M.C. No.10/2010, dated 11.11.2011, the present appeal is filed.

(2.) HEARD the counsel for the parties.

(3.) THE admitted facts are as hereunder: