M Vs. V S

JUDGEMENT

(1.) The present appeal under Section 19(1) of the Family Courts Act, 1984 assails the judgment and decree dated 19.01.20018, passed by the learned Family Court, Dwarka, New Delhi, in HMA No.817/2017, titled as "V.S. vs. M.", whereby the petition for divorce instituted on behalf of the respondent/husband was decreed and the marriage between the parties was dissolved.

(2.) Having heard the learned counsel appearing on behalf of the appellant at length and perused the Trial Court record, it is evident that the respondent/husband has been able to successfully establish the following circumstances against the appellant/wife:-

(3.) The above findings are inter alia predicated on the husband having averred and proved by leading cogent evidence that the wife had been using abusive language against him and his family members as follows:-