SHIVANI GUPTA Vs. PIYUSH SUGANDHI

JUDGEMENT

(1.) None for respondent though served.

(2.) Though the case was listed for orders on stay, learned counsel for the appellant has finally argued the matter.

(3.) This appeal is directed against impugned judgment and decree dated 19th July, 2017 passed in Civil Suit No.1-A/2016 by Family Court, Dhamtari whereby the learned Family Court has allowed respondent's/husband's application for grant of divorce on the ground of cruelty.