R VEENA Vs. V V ANANTHA

JUDGEMENT

(1.) THIS appeal is filed by the wife being aggrieved by the impugned judgment and decree dated 15.02.2012 in MC No.30/2010 on the file of Senior Civil Judge and CJM Chamarajanagar, dissolving the marriage between the appellant and respondent.

(2.) WE have heard the learned counsel appearing for the appellant and learned counsel appearing for the respondent on 18.04.2012 and 28.05.2012 & the matter was adjourned to explore the possibility of amicable settlement.