DEEPTI BHARDWAJ Vs. RAJEEV BHARDWAJ

JUDGEMENT

(1.) Appellant impugns the judgment dtd. 27/7/2022, whereby the petition filed by the respondent-husband under Sec. 13(1) (i-a) of the Hindu Marriage Act, 1956 seeking dissolution of marriage on the ground of cruelty has been allowed and a decree of divorce has been passed.

(2.) Learned counsel for the appellant contends that the Family Court has been swayed by a mere suggestion given by the counsel towards the end of the cross-examination of the respondent-husband that he had filed the petition for divorce for the reason that he was having an extra marital affairs with his co-worker.

(3.) Learned counsel submits that there was no pleading to the said effect and the suggestion was a mere suggestion given by a counsel, who was over jealous, in his cross-examination without any instructions from the appellant. He submits, that alone cannot be a ground for grant of divorce.