MANJU S. KRISHNA Vs. MAHESH KUMAR

JUDGEMENT

(1.) Appellant/wife challenges the judgment and decree of the Family Court, which declined the relief of divorce sought by her under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955.

(2.) Parties shall be referred to by their rank in the Original Petition.

(3.) The petitioner/wife filed the petition seeking divorce on the ground of cruelty contending as follows: