MUNNIDEVI Vs. NARAYANALA

JUDGEMENT

(1.) Appellant who was respondent in M.C.No.2483/2010 which petition came to be filed by the respondent herein before the III Additional Principal Judge, Family Court at Bengaluru under Section 13(1)(i-a) of Hindu Marriage Act, 1955 for dissolution of his marriage with the appellant herein, solemnized on 24.04.1994 is before this Court being aggrieved by the judgment and decree dated 30.07.2011 passed by the Family Court dissolving said marriage.

(2.) Facts in brief which has led to filing of this appeal are as under:

(3.) Petitioner got himself examined as P.W.1 and got marked 8 documents. No evidence was tendered by the respondent. Family Court after considering the petition averments, oral evidence tendered by the petitioner which had remained uncontroverted, by its judgment dated 30.07.2011 dissolved the marriage solemnized on 24.04.1994 between appellant and respondent.