MANISH SINGH PANWAR Vs. SONI

JUDGEMENT

(1.) Following were the issues as framed by the learned family Court on 20.08.2014 based on the pleading of parties, while considering the relief claimed by the husband by filing a Suit under Section 13 seeking dissolution of marriage, solemnized between them on 31.05.2009.

(2.) Primarily on the exchange of the pleadings, the issue which was sought to be adjudicated for resolving the applicability of Section 13 was;

(3.) Though the pleadings were very vivid but the parties to the dispute confined their evidence to a very limited extent to substantiate their respective stands regards cruelty. The husband in support of his contention himself appeared as PW-1 and filed an affidavit in examination in chief paper No. 44 Ka and produced the affidavit paper No. 48 Ka of PW-2 and recorded his statement. He also produced Smt. Kamlesh as PW-3 who filed her affidavit in examination in chief as paper No. 49 Ga and one Smt. Afsar Jahan as PW-4, who submit her paper no. 70 Ka.