DHARMENDER SINGH BISHT Vs. BABITA BISHT

JUDGEMENT

(1.) By way of the present appeal, the appellant (petitioner/husband) impugns the judgment dtd. 22/8/2017 passed by the Principal Judge, Family Courts, Central District, Tis Hazari, Delhi (hereinafter the Family Court).

(2.) Via the impugned judgment, the appellant's petition under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter the Act) seeking divorce on the grounds of cruelty was dismissed.

(3.) The prefatory facts leading up to the filing of the divorce petition before the Family Court are as follows:-