HARISH C.M. Vs. LAVANYA HARISH C.M.

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984 by the husband, calling in question the judgment and decree dtd. 27/1/2020 in MC.No.45/2019 passed by the Principal Judge, Family Court, Chikkamagaluru. The Family Court by the impugned order dismissed the petition filed by the husband under Sec. 13(1(b) of Hindu Marriage Act, 1955 ('HM Act' for short), seeking divorce on the ground of desertion.

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

(3.) A brief factual matrix leading to filing of the present petition are as under: