SANTOSH SAHAY Vs. HANUMAN SAHAY

JUDGEMENT

(1.) - The appellant/wife is in appeal impugning the judgment and decree dated Jan. 30, 2016 whereby the respondent/husband has been granted a decree of divorce on the ground of cruelty. For the sake of convenience we shall be referring the parties as 'the wife' and 'the husband'.

(2.) HMA Petition No.73/10 (Old No.402/07) was filed by the husband seeking dissolution of marriage with the respondent on the ground of cruelty and desertion. The status of the parties at the time of marriage as pleaded in para 2 of the divorce petition was as under: <FRM>JUDGEMENT_34_LAWS(DLH)10_2016.html</FRM>

(3.) The marriage was consummated. The couple was blessed with two sons - elder one born on July 12, 2003 and younger one born on Sept. 09, 2005.