MAHESHWARI W/O M CHANDRASHEKAR Vs. M CHANDRASHEKAR

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 28.02.2011 passed by the III Additional Principal Judge, Family Court, Bangalore, in M.C. No. 476/2003 granting decree of dissolution of marriage of appellant and respondent.

(2.) Brief facts for the purpose of disposal of this case are as under:

(3.) It is not in dispute that the parties are Hindus and they are governed by the provisions of the Hindu Marriage Act. Their marriage was solemnized on 01.11.1989 at Kammavari Sangam Kalyana Mandiram, Hanumantha Nagar, Bangalore as per Hindu rites, customs and ceremonies. The parties led a happy married life for some time and out of their wedlock, the appellantwife gave birth to 3 children; Ganesh Raju - aged 10 years, Varsha aged 8 years and Dhikshit aged 6 years as on the date of filing of the petition.