G. PREMALATHA Vs. R. NAGESH

JUDGEMENT

(1.) This appeal is presented by an unsuccessful wife, whose petition for a decree of divorce and dissolution of marriage filed under Section 13(1)(ia) & (ib) of the Hindu Marriage Act, 1955 ('Act' for short) stood dismissed vide Judgment and Decree dated 15.1.2013 by the learned Principal Judge, Family Court, Bengaluru.

(2.) Appellant filed the instant petition before the Family Court, contending inter alia:

(3.) The order sheet of the trial Court discloses that by the order dated 9.10.2012, the respondent was placed ex-parte. Appellant got herself examined as PW.1 and her mother as PW.2 and produced Exs.P1 to P9 to prove her case. On consideration of appellant's pleadings and evidence on record, the family Court framed following points for consideration:-