UMAVATHI Vs. N. A. NANDA SHETTY

JUDGEMENT

(1.) The husband N. Ananda Shetty filed a petition under Sec. 8 of the Madras Aliyasanthana Act (Madras Act No. 9 of 1949) against his wife Smt. Umavathi in M.C. No. 9 of 1972. It was heard and disposed of by the First Additional Munsiff, Mangalore. The husband prayed for dissolution of the marriage between himself and his wife. The learned Munsiff allowed the petition and declared the marriage between the couple as dissolved.

(2.) The wife has filed this Revision Petition against the above order.

(3.) The entire matter lies within a very brief compass viz., the interpretation to be placed on Sec. 10(1) of the above Act, which reads as below: