KHUMESH DESHMUKH Vs. PADMINI DESHMUKH

JUDGEMENT

(1.) This appeal has been filed against the judgment and decree dated 30-11-2009 passed by the II Addl. Principal Judge, Family Court, Durg dismissing the suit filed by the Appellant for decree of divorce under Section 13(1)(a), (b) of Hindu Marriage Act.

(2.) It is not disputed that the marriage between the Appellant and Respondent was solemnized on 20th of May, 2005 according to the Hindu customs. The ground taken in the petition for divorce was that the Respondent wife was suffering from mental disorder, therefore, her conduct complained of amounts to cruelty. Learned Addl. Principal Judge, Family Court dismissed the suit and fixed Rs. 2000/- per month as maintenance for lifetime and Rs. 4000/- as expenses.

(3.) No cross-examination to this appeal has been filed on behalf of the Respondent.