ANIL KUMAR SHARMA Vs. MANJU SHARMA

JUDGEMENT

(1.) The appellant/husband Anil Kumar Sharma is aggrieved by the order dated Feb. 04, 2014 whereby his petition seeking dissolution of marriage on the ground of cruelty and desertion has been dismissed by the learned Judge, Family Court, Rohini.

(2.) The marriage between the appellant/husband and the respondent/wife was solemnized on April 26, 1999 as per Hindu rites and ceremonies at Delhi. The marriage was consummated. The parties were blessed with a daughter on Feb. 25, 2000 who was nine years old at the time of filing the divorce petition.

(3.) The act of cruelty alleged against the respondent/wife are as under: