RANI BAI ALIAS SHAKUNTALA VERMA Vs. CHANDRASHEKHAR VERMA

JUDGEMENT

(1.) This appeal has been filed by defendant/wife against the impugned judgment and decree dated 17-09-2009 passed by the II'Addl. Principal Judge, Family Court, Durg (C.G.) whereby the application filed by the respondent/plaintiff under Section 13-A of the Hindu Marriage Act has been allowed.

(2.) The brief facts of the case are as under:-

(3.) After hearing both the parties and considering the material on record, the learned trial Court held that the appellant has deserted her husband without any proper and sufficient reason and the cruelty on her part towards the respondent is made out.