POORNACHANDRA Vs. SHILPA @ SHEEBA

JUDGEMENT

(1.) This appeal is by the husband calling in question the judgment and decree dtd. 27/10/2018 in M.C.No.32/2016 passed by the Principal Senior Civil Judge and JMFC., Belthangady, D.K, dismissing the application filed by the husband under Sec. 13(1) (ib) (desertion ground) of the Hindu marriage Act, 1955.

(2.) The parties are referred to as per their rankings before the trial Court.

(3.) Brief outline of facts are as follows: