T H BUDRAMMA Vs. H M SOMASHEKHARAPPA

JUDGEMENT

(1.) The parties to this appeal are husband and wife, and this appeal by the wife is directed against the Order dated 19-11-1975 passed by the Principal Civil Judge, Shimoga, in MC.No.24/1974, allowing the petition filed by the respondent-husband under S. 12 (d) of the Hindu Marriage Act, 1955, (hereinafter called the Act), for dissolution of the marriage, with costs.

(2.) The ground urged in the petition by the respondent while seeking the said relief was that the appellant was at the time of the marriage pregnant by some person other than himself.

(3.) It appears the case was set down for evidence on 19-11-1975, and since the appellant's counsel was absent on that day, the respondent was examined in chief, as PW.1, and two documents viz Ex.P-1 and P-2 were marked on his behalf. Then on the request of the appellant to grant her time till 3 p.m., the learned Civil Judge acceded to her request in this manner ;