NEETA KIRIT DESAI Vs. BINO SAMUEL GEORGE

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 18-9-2000 passed by the Family Court No. 4, Pune, in P. A. No. 511 of 1998, dismissing the petition filed by appellant wife praying for divorce in the ground of cruelty. THE FACTS the facts in brief are as under:

(2.) THE petitioner is Hindu and respondent is a Christian converted to Hindu Religion. Both of them got married on 18-10-1991.

(3.) IT appears that immediately after the marriage sometime in the month of June 1992, matrimonial dispute dropped up amongst the parties to this appeal which resulted in matrimonial litigation being P. A. No. 295/92 wherein petitioner wife prayed for decree of annulment of marriage and declaration to that effect under section 5 read with sections 1 and 12 (1) (c) of the Hindu Marriage Act, 1955. In the said petition following issues were framed and tried and after full trial petitioner wife suffered adverse findings on all the issues, summary of which is reproduced hereinbelow for ready reference along with conclusions and findings recorded thereon: