Y.MUNIRATHA Vs. N.DHARMARAJ

JUDGEMENT

(1.) Heard the learned counsel for the appellant-respondent.

(2.) No one appears for the respondent-petitioner.

(3.) This appeal has been filed seeking to set aside the judgment and decree dtd. 7/11/2017 passed in M.C. No.538/2014 on the file of the Principal Judge, Family Court at Bengaluru. By means of the aforesaid judgment and decree, the petition filed by the respondent-petitioner under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955[HM Act] was allowed and a decree of divorce was granted. Under the provision of Sec. 27 of the HM Act, the respondent-petitioner was directed to return the gold ornaments if any, almirah, cot and clothes of the respondent within one month of the decree.