KALPANA Vs. ISHWAR

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed challenging the order dated 11.10.2013 passed by the Senior Civil Judge, Kumta, itinerary sitting at Ankola, in M.C.No.3/2008.

(2.) The parties are referred to as per their ranking before the trial Court. This appeal is filed by the respondent No.1 before the trial Court.

(3.) The petitioner before the trial Court, respondent No.1 herein had filed a petition under Section 13 1 (i)(ia) of the Hindu Marriage Act, 1955, seeking dissolution of the marriage between him and respondent No.1 therein which was solemnized at Arya Durga Temple, Ankola, on 18.12.1993.