JITENDER KUMAR JAUHAR Vs. ANUPAMA JAUHAR

JUDGEMENT

(1.) THESE two matrimonial appeals are directed against the judgment dated 16.12.2004 passed by the Additional District Judge, Delhi ("ADJ") in H.M.A. No 712-A/04/96. By the impugned judgment the learned ADJ partly allowed the said petition for divorce filed by Shri Jitender Kumar Jauhar (the respondent in Mat. Appeal No 6 of 2005 and the appellant in Mat Appeal No 8 of 2005) and held that the marriage between the parties which took place on 12.5.1963 should be dissolved on the ground of desertion.

(2.) AGGRIEVED by the said judgment, Smt. Anupama Jauhar has filed Mat. Appeal No. 6 of 2005. To the extent that the impugned judgment holds that the petitioner failed to prove that the respondent treated him with cruelty, Shri Jitender Kumar Jauhar has filed the first mentioned appeal being Mat. Appeal No 8 of 2005.

(3.) FOR the sake of convenience, the parties will be referred to according to their respective positions before the trial Court. Accordingly, Shri Jitender Kumar Jauhar will be referred to as the petitioner and Smt. Anupama Jauhar as the respondent.