VINOD KUMAR SHARMA Vs. NUTAN SHARMA

JUDGEMENT

(1.) This is a husband's appeal against a judgment of Shri R.P. Gupta, Additional District Judge, Delhi, dated 21-7-1984.

(2.) By that order, the petition for dissolution of marriage between the parties, filed by the husband on the grounds of cruelty and desertion had failed.

(3.) There arc many grounds on which the dissolution of marriage was sought. Inter alia, the grounds on which the dissolution of marriage was sought, were that that the wife had been responsible for making complaints or getting the complaints addressed to the employers of the husband ; and to persons in authority and also to the police. The District Judge has found that the complaint made to the police does not amount to cruelty on the husband.