R. JANAKI Vs. BHAKTA BISTO

JUDGEMENT

(1.) THIS appeal is filed by the appellant - wife challenging the judgment and decree dated 7.8.2013 in M.C. No. 1949/2012 on the file of VI Addl. Principal Judge, Family Court, Bengaluru rejecting her petition filed under Section 13(1)(ia) of the Hindu Marriage Act, 1955 ('Act' for short) for dissolution of her marriage with respondent solemnized on 22.6.2003.

(2.) WE have heard Sri Viswanath Sabarad, learned Counsel for the appellant.

(3.) LEARNED Counsel for the appellant further submits that, despite service of notice, respondent did not appear before the Family Court and he was placed ex -parte. The appellant got herself examined as P.W.1 and produced 5 documents Exs. P1 to P5 to prove her case. The learned Family Court without properly appreciating the pleadings and evidence on record, rejected the petition.