NEHA SANDEEP TODI Vs. SANDEEP KHEMRAJ TODI

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant[Hereinafter, referred to as "appellant-wife".] and the respondent[Hereinafter, referred to as "respondent-husband".] are spouses in acrimony, embroiled in a vicious spate of litigation spanning nearly a decade. In our firm opinion, the actual sufferers of this litigation would be the two minor sons of the parties.