KAMLESH Vs. KUNDAN KUMAR

JUDGEMENT

(1.) Heard.

(2.) Divorce petition of the appellant on the ground of cruelty under Section 13(l)(ia) of the Hindu Marriage Act has been dismissed. Feeling aggrieved by the dismissal, the present appeal has been filed.

(3.) The appellant was married to the respondent on 17th April, 1996 according to the Hindu rites and ceremonies. The said marriage was consummated. However, no child was born from the said wedlock. The appellant was treated with cruelty. Prior to the marriage the parents of the appellant were informed that the respondent was earning handsome income and had sufficient means to maintain the appellant and to provide her the necessities of the life. But all these representations were found to be false.