LAXMAN KRISHNA GADEKAR Vs. SUVARNA

JUDGEMENT

(1.) BY judgment and order dated 19.08.2011, the petition filed by the appellant -husband under Sections 10 and 13 of the Hindu Marriage Act 1955 for dissolution of marriage by a decree of divorce in M.C. No. 4/2006 on the file of the Senior Civil Judge, Kumta, came to be dismissed. Aggrieved by the dismissal of the petition, the appellant -husband has filed this appeal.

(2.) THE brief facts which gave rise to this appeal are as under:

(3.) UPON hearing the submissions made by both the learned counsel and upon perusal of the entire material on record, the only point that would arise for our determination is as under: