SUMIT Vs. PREETI @ PRIYA

JUDGEMENT

(1.) Sumit and Preeti solemnized their marriage on Feb. 25, 2012 as per Hindu Rites and Ceremonies. They were blessed with a girl child on Feb. 23, 2013 who, is currently with Preeti.

(2.) Sumit filed a petition seeking dissolution of the marriage by grant of a decree of divorce pleading cruelty before the Principal Judge, Family Court at Rohini on Jan. 04, 2014. Counsel for Preeti was negligent. She did not file a written statement. Sans her defence she had to rely upon the pleadings, the evidence led by Sumit and his cross-examination by her counsel.

(3.) Notwithstanding Preeti's handicap, Sumit has suffered a setback. His claim has been denied. HMA No.6/14 filed by him has been dismissed.