NAGABUSHAN M.S. Vs. SHYLAJA

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) This appeal is filed challenging the judgment and decree dtd. 11/2/2019 passed by the Additional Senior Civil Judge and JMFC, Gubbi, in M.C.No.70/2017, whereby the petition filed by the appellant herein under Sec. 13 1(ia) and (ib) of the Hindu Marriage Act, 1955[H.M. Act], for dissolution of marriage by grant of a decree of divorce, has been dismissed.

(3.) It appears from the record that the aforementioned petition for divorce was filed on 30/10/2017. The parties appeared before the Court and conciliation proceedings were held. The matter was referred to the Mediation Centre thereafter. Since the parties failed to enter into any settlement, the case was listed for evidence.