SAURABH DUTTA Vs. SNIGDHA BOSE

JUDGEMENT

(1.) This appeal by the appellant-husband under Section 39 of the Special Marriage Act, 1954 is against the judgment and decree dated 29.01.2014 in M.C. No.2872/2013 on the file of Prl. Judge, Family Court, Bangalore, whereby the petition filed by the appellant-husband under Section 25(i)(iii) of the Special Marriage Act, 1954 came to be dismissed.

(2.) The facts in brief are as under:-

(3.) We have heard the learned counsel for the appellant since the respondent remained absent despite service of notice. Perused the records.