NARESH BAHUGUNA Vs. LALITA BAHUGUNA & ORS

JUDGEMENT

(1.) CM No. 5332/2015 (Exemption)

(2.) THE contentions raised by the learned counsel for the Petitioner before this Court are that there is no finding of the learned Trial Court that there was sufficient cause for the Respondent No.1 to dessert the Petitioner nor is there any finding of cruelty.

(3.) DURING the course of trial the learned Trial Court settled the following issues: