KIRAN Vs. ALOK KUMAR TRIPATHI

JUDGEMENT

(1.) Heard Sri Anshu Chaudhary, learned counsel for appellant and Sri B.N. Rai, Advocate for respondent.

(2.) This appeal under Sec. 19 of Family Courts Act, 1984 filed by defendant-appellant has arisen from judgment and decree dated 16.12009 passed by Sri Pawan Kumar Jain, Principal Judge, Family Court, Kanpur Nagar in Matrimonial Suit No. 1144 of 2006 filed under Sec. 13 of Hindu Marriage Act, 1955 (hereinafter referred to as "Act, 1955"), whereby it has passed decree of divorce between parties and dissolved marriage from the date of judgment. The grounds on which decree has been passed is cruelty towards husband and desertion.

(3.) Only two grounds have been pressed by learned counsel for appellant. Firstly, that evidence of appellant was not considered; and secondly, that there was no evidence of cruelty or desertion.