B. H. MALLESHWARA Vs. G. T. SHAILAJA

JUDGEMENT

(1.) Heard the learned Counsel for the appellant. Though the name of the Counsel for the respondent is printed in the cause- list, there is no representation.

(2.) This appeal has been filed to set aside the judgment and decree dtd. 26/7/2018 passed by the Court of the Senior Civil Judge and JMFC at Pavagada in M.C.No.113/2016 and to dismiss the aforesaid matrimonial case.

(3.) The appellant/husband was the respondent in the aforesaid matrimonial case, which was filed by the wife under Sec. 13(1)(ia) of Hindu Marriage Act, 1955 seeking a decree of divorce. The parties are referred to as per their rankings before the trial Court for the sake of convenience.