PANKAJ SHUKLA Vs. DEEPAK CHATURVEDI

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise out of the impugned judgment and order dtd. 27/3/2023 in D.B. Civil Misc. Appeal Nos. 1605/2019 and 1604/2019 passed by the High Court of Rajasthan at Jodhpur. The appellant-wife is before us challenging the concurrent findings of the courts below, whereby the Family Court allowed the respondent-husband's petition for divorce, which the High Court has upheld by the impugned order.

(3.) The facts giving rise to the present case, briefly, are as follows: