MEENA DEVI Vs. VIJAY KUMAR

JUDGEMENT

(1.) Issue notice. Mr.Yadav, accepts notice. With the consent of the learned counsel, the appeal was heard finally. The grievance of the appellant is that the impugned judgment and order of the Family Court dated 18.9.2012 decreeing the respondent/husband's petition for dissolution of the marriage on the ground of cruelty, was made without appreciating the materials on record.

(2.) The marriage between the parties was solemnized on 16.7.1986 and a son was born from the said wedlock in 1987.

(3.) The husband preferred the petition in 2010 for divorce on the grounds of cruelty and desertion, levelling several allegations.