DOLLY Vs. ARVIND

JUDGEMENT

(1.) This is the wife's appeal under Section 19 of the Family Courts Act, 1984 against the judgment and decree dated 19/06/2018 in petition No. A-914/2013 passed by the Judge, Family Court No. 4, Nagpur by which a decree of divorce in favour of the respondent/husband on the ground of the desertion under Section 13(1)(i-b) of the Hindu Marriage Act, 1955 (for short "Act of 1955"), is granted.

(2.) The necessary facts leading to the filing of the present appeal are as under :

(3.) We have heard Shri Upadhyay, learned counsel for the appellant and Shri Gupta, learned counsel for the respondent. We have also perused the record and proceedings with the assistance of both the learned counsel.