GOPAL NAIDU Vs. R. MANJULA

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the Principal Judge, Family Court at Bangalore in M.C.No.3361/2012 dated 09.04.2013.

(2.) Facts in brief are:

(3.) Though respondent was served, she remained absent in the proceedings before the Family Court. After appreciating the evidence placed on record by the appellant, the petition filed by the appellant came to be dismissed. This Judgment and order of the Family Court dated 09.04.2013 dismissing the petition filed by the appellant for a decree of divorce is challenged in this appeal.