RAMESH Vs. LALITHA

JUDGEMENT

(1.) The judgment and order passed by the Principal Judge, Family Court, Gadag ('the Court below' for short) in M.C. No. 138/2016 is called in question in this appeal.

(2.) The appellant preferred petition under Section 13(1)(ib) of the Hindu marriage Act, 1955 ('the Act' for short) in M.C. No. 138/2016 for decree of divorce on the ground of desertion and sought for dissolution of marriage, solemnized between the parties on 30.1.2012 at Sri Hosa Banashankaridevi Temple Kalyan Mantap, Betageri-Gadag.

(3.) Though the respondent was duly served, there was no representation. Hence, the respondent has been placed ex parte. In order to prove the case, the appellant examined himself as P.W.1, two witnesses were examined as P.Ws.2 and 3 got marked documents at Exs. P1 to P On appreciation of the material evidence, the Court below dismissed the petition. Aggrieved by the same petitioner/appellant is in appeal.