POOJA Vs. RAJKISHOR PRASAD

JUDGEMENT

(1.) This appeal is listed for condonation of delay of 384 days in filing this appeal. On such delay being condoned, with the consent of the learned counsel on both sides, the appeal has been heard for admission and disposed of by this judgment.

(2.) Appellant is the wife, while the respondent is the husband. The respondent - husband had filed the petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955 seeking dissolution of marriage with the appellant herein which was solemnized on 06.06.2014 in Bihar. By the impugned judgment dated 12.10.2017 passed by the III Additional Principal Judge, Family Court, Bengaluru, in M.C.No.2807/2016, the said petition filed by the respondent - husband has been allowed and marriage between the parties has been dissolved by granting a decree of divorce. Being aggrieved by the same, the appellant - wife has preferred this appeal.

(3.) We have heard the learned counsel for the respective parties.