GEETHA Vs. GIRISHACHAR

JUDGEMENT

(1.) APPELLANT - wife is aggrieved by the Judgment and Decree dated 13.8.2010 in M.C. No. 5/2010 on the file of Family Court, Davanagere, allowing respondent's petition under Section 13(1)(ia) & (ib) of Hindu Marriage Act, 1955 ('Act' for short) and dissolving her marriage.

(2.) BRIEF facts:

(3.) APPELLANT contested the petition and contended in her pleadings that the respondent was insulting, assaulting and compelling her to bring money from her parents and finally drove her out of the matrimonial home. Having no other option, she was compelled to seek shelter under her sister.