SREEDEVI S K Vs. K S RAJEEV

JUDGEMENT

(1.) This appeal has been filed by the counter petitioner in O.P.No.1007/2009, challenging the judgment dated 20.11.2010. By the aforesaid judgment, the Court below granted divorce on the ground of cruelty and desertion, dismissing the prayer of the petitioner to appoint him as the guardian of the minor and passing of preliminary decree for partition of plaint schedule property. The parties are not in dispute regarding the custody of the minor child.

(2.) In the appeal, the learned counsel for the appellant projects two contentions. One is that there was no reason to grant divorce on the ground of desertion and cruelty. Secondly, the Court below had committed serious error in directing partition of the petition schedule property.

(3.) On the other hand, the learned counsel for the respondent/husband supported the aforesaid judgment and submitted that there is no reason to take a different view from what has already been taken by the Family Court.