SURENDER KUMAR Vs. MANITA

JUDGEMENT

(1.) Through the present Appeal, the Appellants assails the correctness of the judgment dtd. 11/1/2019 [hereinafter referred to as the 'Impugned Judgment'] passed by the Family Court, whereby both the divorce petitions filed by the Appellants under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 [herein after referred to as 'HMA'], seeking dissolution of marriage on the ground of cruelty, were dismissed.

(2.) With the consent of learned counsel representing the parties, since the present Appeals arising out of similar matrimonial disputes between two brothers and two sisters, are intertwined, the same shall stand disposed of by this common Judgment.

(3.) In order to comprehend issues involved in the present case, the relevant facts are required to be noticed.