BALAPPA TUKKAR Vs. SHUBHA

JUDGEMENT

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

(2.) This appeal is filed by the husband, who was the respondent in M.C.No.3181/2014 that was filed by the wife before the Family Court, Bengaluru, which matrimonial case, by the judgment and decree dtd. 8/11/2019 passed by the IV Additional Principal Judge, Family Court, Bangaluru, came to be allowed granting the decree of divorce and dissolving the marriage of the parties.

(3.) The parties are being referred by their ranks as appearing before the Trial Court for the sake of convenience.