R. SMITHA Vs. R. UMASHANKAR

JUDGEMENT

(1.) This appeal is preferred by a lady, whose petition seeking Divorce filed under Section 13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955 has been dismissed by Judgment and Order dated 1.8.2013 in M.C.No.3327/2012 on the file of I Addl. Principal Judge, Family Court, Bengaluru.

(2.) Briefly stated the facts of the case are the marriage between the appellant and the respondent was solemnized on 28.5.2003. Initially, appellant stayed in her marital home with her husband who is a businessman at Hassan. Out of the wed-lock, the couple have a son born on 31.3.2000. Subsequently, the couple shifted to Mysuru and thereafter to Bengaluru. After coming to Bengaluru, respondent was taken to vices such as consuming alcohol, gambling etc.

(3.) We have heard Sri Nitish K.N. for Sri K.V.Narasimhan, learned Counsel for the appellant. The service of notice to the respondent-husband has been held sufficient. Neither he has appeared in person nor there is any representation on his behalf in this Court.