KAVITA TYAGI Vs. SUNIL KUMAR TYAGI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The present application is disposed of. MAT.APP.(F.C.) 13/2022

(3.) The present Appeal under Sec. 19 of the Family Court Act r/w Sec. 28 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act, 1955') has been filed by the appellant-wife challenging the Judgment dtd. 20/11/2021 vide which the respondent-husband's petition for divorce on the grounds of cruelty under Sec. 13(1)(ia) the Act, 1955 has been allowed thereby dissolving the marriage of the parties.