VIMLA DEVI Vs. RAM BABU

JUDGEMENT

(1.) Heard learned Counsels for the parties. This appeal has been filed against the impugned judgment of the Court below dated 29.10.1998 by which the respondent's petition for divorce has been decreed.

(2.) The respondent had filed a petition for divorce against the wife on the ground of mental as well as physical cruelty.

(3.) In paragraph 12 of the petition for divorce it was alleged by the husband that the wife has started making allegation against the character of the husband, In paragraph 11 of the petition it is alleged that the wife had filed a criminal case against her husband, which was found to be false. In paragraph 11 of the written statement filed by the wife it is stated that the husband is having an affair with his Bhabhi's sister. The Court below has found that there was no evidence in support of this allegation of the wife, and we see no good reason to disagree with the Court below on this point.