(1.) THIS appeal under section 19 of the Family Courts Act is at the instance of a husband in a proceeding for divorce under section 13(1) (a) of the Hindu Marriage Act ("Act") and is directed against the judgment and decree dated 15th May 2008 passed by the learned Judge, Family Court No.4, Ahmedabad, in Family Suit No. 448 of 2005, thereby dismissing the application filed by the husband for divorce on the ground of cruelty of the wife.
(2.) THE case made out by the husband [hereinafter referred to as the appellant] in the petition for divorce may be enumerated below rather in detail in order to appreciate the allegations of cruelty in proper perspective:
(3.) THE suit was contested by the wife by filing written statement thereby denying the material allegations made in the petition for divorce and her defence may be epitomized thus: