HUVAKKA Vs. VISHWANATH

JUDGEMENT

(1.) THIS appeal is by the wife challenging the judgment and order passed by the Family Court dismissing the petition for divorce.

(2.) FOR the purpose of convenience, parties are referred to as they are referred to in the family Court.

(3.) THE petitioner examined herself as PW.1 THE respondent got himself examined as RW1. No documents were produced on either side. THE family Court, on consideration of the aforesaid material, raised the following points for consideration: