S. RAJU Vs. S. RANI

JUDGEMENT

(1.) Heard.

(2.) Challenge in this appeal is to the judgment and decree dtd. 6/7/2017 passed by the Judge, Family Court, Bilaspur C.G. in Civil Suit No.216-A/2014 whereby the application filed by the appellant/husband for grant of decree of divorce on the ground of cruelty and desertion, was rejected.

(3.) The appellant/husband pleaded that he was married to the respondent/wife on 31/1/1986 and stayed up till 15/9/2011.