GOURA Vs. SUBHASH

JUDGEMENT

(1.) This appeal by the wife lays a challenge to the judgment & decree dated 13.08.2014 whereby respondent's MC No.117/2013 filed under 13(1)(ia) of Hindu Marriage Act , 1955 having been favoured, the marriage of the parties solemnized on 08.05.2002 has been dissolved.

(2.) After service of notice, the respondent- husband having entered appearance through his learned counsel resists the appeal making submission for sustaining the impugned judgment & decree.

(3.) Brief version of the parties: