SUMAN DEVI Vs. BHARAT BHUSHAN

JUDGEMENT

(1.) This appeal under Section 19 of Family Courts Act has been preferred against the judgment and order dated 14.12.2007 passed by Judge, Family Court, Pauri Garhwal, thereby dismissing the petition under Section 13 of Hindu Marriage Act filed by the plaintiff/appellant for divorce.

(2.) The petition was preferred on the ground that the respondent-husband subjected the petitioner with cruelty and is not ready and willing to keep her with him. Hence, on the ground of cruelty the divorce was sought. The petition was contested by respondent-Bharat Bhushan denying the allegations made in the petition. Having considered the entire evidence available on record the Judge, Family Court dismissed the petition filed by the plaintiff/appellant under Section 13 of Hindu Marriage Act for divorce, vide judgment and order dated 14.12.2007.

(3.) Feeling aggrieved by the aforesaid judgment and order, the plaintiff/appellant has preferred the appeal under Section 19 of Family Courts Act before this Court.