KIRAN KUMAR Vs. SANDHYA

JUDGEMENT

(1.) PRESENT appeal is filed under Section 19(1) of Family Courts Act, 1984, challenging the order of dismissal of the petition filed in M.C. No. 125/2012. The learned Prl. Judge, Family Court, Mangalore, has dismissed the petition filed under Section 11 and Section 13(1)(ia) of Hindu Marriage Act, 1955 vide considered order dated 01.03.2014.

(2.) THE respondent herein is the legally wedded wife of the appellant herein. The appellant had filed a petition on the ground that his wife had concealed the fact of her caste at the time of her marriage with him and that she has ill -treated him with cruelty. On both the grounds, the learned Judge has dismissed the petition. Hence, several grounds have been urged in the appeal memo.

(3.) THE certified copies of the deposition of the witnesses examined on behalf of both the parties have been made been available by the learned counsel for the appellant. After perusing the records following points arise for our consideration: