HARSHITHA @ MANJULA Vs. S.HARISH

JUDGEMENT

(1.) The appellant herein is challenging the legality and correctness of the Judgment and decree passed by the Principal Judge, Family Court, Bangalore, dt. 10.2.2011 passed in MC No. 413/2010 wherein the Family court has allowed the petition filed by the respondent to grant a decree of divorce on the ground of cruelty and desertion and has dissolved the marriage solemnized between the parties on 13.2.2005 in Rabganoetem Shorpur Taluk, Yadigir Dist. We have heard the learned counsel appearing for both the parties.

(2.) The respondent-husband filed the petition to grant a decree of divorce on the ground of cruelty and desertion.

(3.) The admitted facts are that the marriage between the parties was solemnized on 13.2.2005 at Rabganoetem, Shorpur Taluk, Yadigir District. After the marriage they lived together at P.K. Halli, Hospet taluk and in April 2007 family was shifted to Bangalore since the respondent- husband is working as an Advocate.