MOHAN KUMAR C. Vs. ASHA

JUDGEMENT

(1.) THIS is a husband's appeal against the order passed by the Family Court dismissing the petition for divorce on the ground of cruelty.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the Family Court.

(3.) RESPONDENT , though served did not enter appearance. She was placed ex parte. Thereafter, the petitioner examined himself as P.W.1 and produced 13 documents, which were marked as Ex. P1 to Ex. P13.