MAHANTAMMA Vs. SHIVUKUMAR S/O HANAMATAPPA SHIRUR

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) This appeal is preferred against the order passed by the learned Senior Civil Judge, Hunagund ('the trial Court' for short) dated 07.12.2012 in M.C.No.11/2011, whereby the petition filed by the appellant under Section 13 of the Hindu Marriage Act has been dismissed.

(3.) The case of the appellant is that she married the respondent on 27.05.2004 at Sri Sangameshwar Temple of Hungund as per the Hindu customs and rituals. After marriage, she started residing with the respondent and lived with him for 6 years. They do not have any issues in their wedlock. The respondent is addicted to bad vices like, drinking alcohol; he has developed illicit relationship and he has been abusing her in filthy language and even assaulted her and caused physical and mental cruelty on her. On these grounds, the appellant sought for dissolution of her marriage with the respondent by a decree of divorce.