VINOD KUMAR GUPTA Vs. SANTOSH GUPTA

JUDGEMENT

(1.) THE judgment dated 16-2-2004 passed by the Additional District judge, Delhi dismissing the appellant's appeal, HMA No. 1113/01/97 seeking divorce from the respondent on the ground of cruelty is challenged in this appeal under Section 13 (1) (ia) of the Hindu Marriage Act, 1955 ('act' ).

(2.) THE parties were married on 16-5-1985. Three children were born to them. At the time of filing of the petition in the year 1997, the three children were aged about 10 years, 4 years and 2 years respectively. Case of the appellant.

(3.) IN his petitipn before the Trial Court, the appellant's case of cruelty was based on the following averments: