A Vs. B S

JUDGEMENT

(1.) The present matrimonial appeal assails an order dated 27.08.2012 in HMA No. 56/2010 titled as "Sh. B S vs. Smt. A", whereby, the respondent husband's petition seeking divorce inter alia on the ground of desertion was decreed in favour of the said respondent husband (hereinafter referred to as 'husband') by the learned Family Court, Rohini, New Delhi.

(2.) The solitary ground on which the appeal is predicated is that the husband, in order to take advantage of his own wrong, deserted the appellant (hereinafter referred to as 'wife') and their minor child, namely, P and that the learned Family Court has erroneously come to a conclusion that the wife had deserted her husband.

(3.) The learned Family Court on the pleadings of the parties, struck the following issues.