AKASH ALIAS ANJALI Vs. VIJAY CHOUDHARY

JUDGEMENT

(1.) Cm APPL. 5204/2021 & CM APPL. 5205/2021

(2.) The applications stand disposed of.

(3.) The present appeal is directed against the judgment dated 17.03.2021 passed by the Principal Judge, Family Court, South East District, Saket, New Delhi in HMA No. 731/2011, whereby the learned Principal Judge has allowed the divorce petition preferred by the respondent/husband under Section 13 (1) (ia) of the Hindu Marriage Act, 1955 ( the Act for short). Though the petition was preferred on the grounds of both cruelty and desertion on the part of the appellant, the learned Principal Judge has allowed the petition solely on the ground of cruelty.