ADITYA R Vs. P RASHMI

JUDGEMENT

(1.) The appellant/husband had presented Petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for short) on the file of the Additional Prl. Judge, Family Court - IV, Bangalore by order dated 06.07.2012 passed in M.C.No.3348/2009. He had suffered judgment and decree. Hence, the present appeal.

(2.) Brief facts of the case are as follows:

(3.) Family Court has framed following points for consideration: