PRADEEP NANDRAJOG,C.J. - (1.) Heard learned counsel for the parties. Trial Court record has been perused.
(2.) Vide judgment dated 31.5.2016, the petition filed by the respondent has been allowed granting decree of divorce to the respondent on two counts. Proof of cruelty. Desertion for over two years preceding filing of the petition without any justifiable cause.
(3.) Marriage between the parties was solemnized as per Hindu customs on 23.11.2010. No child has been born to the couple.;