KULDEEP KAUR @ JASVEER KAUR Vs. GURNAM SINGH

JUDGEMENT

(1.) THIS appeal, preferred under sec­tion 28 of the Hindu Marriage Act, 1955, read with section 19 of Family Courts Act, 1984, is directed against the judgment and decree dated 5.9.2009, passed by the Judge, Family Court, Udham Singh Nagar, in Divorce Petition No. 55 of 2009, whereby petition, under section 13-B of the Hindu Marriage Act, 1955 filed by the parties, is dismissed.

(2.) HEARD learned Counsel for the parties and perused the Lower Court Record.

(3.) LEARNED Counsel for the appellant argued that the Trial Court (Judge, Family Court, Udham Singh Nagar) has committed grave error of law in reject­ing the petition under section 13-B of the Hindu Marriage Act, 1955 on the ground that the parties to the matrimony are in collusion.