VINODAMMA Vs. K C CHIKKANNA

JUDGEMENT

(1.) This appeal is filed against the order passed in MC No.31/2005 dated 19.11.2011 by the learned Senior Civil Judge, Chikmagaluru.

(2.) Brief facts of the case are:

(3.) The trial Court has dissolved the marriage vide order dated 19.11.2011. The appellant who is the wife has filed this miscellaneous first appeal contending that the impugned order passed by the Court below is illegal and failed to appreciate the evidence available on record in the light right perspective and also failed to appreciate the hardship that would caused the appellant for no fault of her. It is further contended that the trial Court has not followed the guidelines and decisions laid down by the Apex Court and High Court in catena of decisions and no proper appreciation of evidence that the husband already married one Pushpalatha and leading life with her. Hence, she prayed this Court to set aside the impugned order on the ground that the trial Court failed to appreciate both the oral and documentary evidence.