ALEX ANTHONY DOSS Vs. TRESA BETTY ALEX @ THERESA

JUDGEMENT

(1.) This appeal arises out of the judgment and decree dated 30.09.2013 in M.C No.1592/2012 on the file of the Principal Judge, Family Court, Bangalore, whereby the petition filed by the respondent/wife under Section 27(1)(a)(b) and (d) of the Special Marriage Act, 1955 came to be allowed dissolving the marriage of the appellant and the respondent by a decree of divorce.

(2.) We have heard both the learned counsel appearing for the appellant/husband and the respondent/wife. Perused the records and the judgment and decree passed by the court below.

(3.) The only point that would arise for our consideration is as under: