RAJESHWARI S. GAVADI Vs. MARUTHI S. GAVADI

JUDGEMENT

(1.) This appeal by the appellsant/wife is directed against the Judgment and Decree dated 10/01/2011, passed in M.C. No.93/2010, by the I Additional Senior Civil Judge & CJM, Mangalore, wherein, petition filed by the respondent/husband under Section 13(1) (ia) and (1) (ib) (but wrongly mentioned as 13 (ia) and (ib)) of the Hindu Marriage Act, against appellant-wife, seeking a decree of divorce dissolving the marriage solemnized between them on 20.5.2009 at Sri. Kavoor Kamakshi Sabhagruha, Kumta, has been allowed, dissolving the marriage between appellant and respondent and dismissing the petition filed under Section 13(ib) of Hindu Marriage Act.

(2.) The brief facts of the case are as under:

(3.) Upon service of notice, appellant/wife appeared through her counsel, but has not chosen to file any objections and therefore, court has observed that she has not filed any objection.