(1.) This reference is by the Principal City Civil Judge, Bangalore City, in Matrimonial Case No. 233 of 1983, on his file, seeking confirmation of the judgment and decree for dissolution of marriage dated 10-6-1983.
(2.) The learned Judge, who has rendered the judgment, in para-7 of his judgment, has observed :
(3.) The question is: 'Whether the decree for dissolution of marriage, on the grave charge of adultery, based on an affidavit by the petitioner, without more, should be confirmed by this Court?'