GEETA PANDEY Vs. SHEKHAR PANDEY

JUDGEMENT

(1.) Both the parties to HMA Petition No.618/2014 (Old No.595/2005) take exception to the judgment and decree dated August 06, 2014 whereby their marriage has been dissolved.

(2.) The husband (appellant in MAT.APP.(F.C.) No.60/2015) filed a petition seeking dissolution of marriage on the grounds of cruelty and desertion as enumerated under Section 13(1)(ia) and (ib) of Hindu Marriage Act, 1955. Vide impugned judgement and decree, the marriage of the parties was dissolved only on the ground of cruelty as envisaged under Section 13(1)(ia) of Hindu Marriage Act, 1955.

(3.) Since both the matrimonial appeals arise out of the same judgement as the wife is aggrieved by the impugned judgment dissolving her marriage with the respondent, the grievance of the husband is that his petition should have also been allowed on the ground of desertion.