ARCHANA BAI Vs. RAJA SINGH

JUDGEMENT

(1.) Aggrieved by the judgment and decree passed by the Family Court at Shivamogga in M.C. No.107/2012 dated 05.04.2013, whereby the petition filed under Section 13(1)(ia) of the Hindu Marriage Act, 1955, by the appellant / wife , seeking dissolution of her marriage on the ground of cruelty is dismissed, the wife is in appeal before this Court.

(2.) As the facts unfurl:

(3.) The husband / respondent contested the petition, admitted the relationship but traversed the allegations, touching the locality of his house, the quarrels in the neighbourhood, his alcoholic attitude, his weakness in private life, marrying again etc.