RAJESHWARI BAI (SMT.) Vs. DHANI PRAKASH MISHRA

JUDGEMENT

(1.) This appeal is directed against the Judgment and decree dated 24 -7 -2008 (Annexure A/1) passed by the learned Judge, Family Court, Rajnandgaon (CG) in Civil Suit No. 26 -A/2007, whereby the application filed by the respondent herein under Section 13 of the Hindu Marriage Act, 1955 (for short, the Act, 1955) for dissolution of marriage between the respondent and the appellant was allowed.

(2.) WHETHER the appellant treated the respondent with cruelty

(3.) COST and other reliefs