BHAVARLAL RAMGOPAL PUNGALIYA Vs. CHHAYA B PUNGALIYA

JUDGEMENT

(1.) HUSBAND Bhavarlaps petition under Section 13 (1) (la) of the Hindu Marriage Act fora decree of divorce on the ground of cruelty, has been dismissed by the Principal Judge, Family Court No. 2, Pune, and aggrieved thereby, this Appeal has been filed by him.

(2.) HAVING heard Mrs. Agarwal, learned Counsel for the Appellant and miss Baxi, learned Counsel for the Respondent, and perusing record and proceedings with their assistance, we are satisfied that this is a fit case for grant of decree of divorce on the ground of cruelty.

(3.) THAT the marriage that has been broken down and cannot be restored, is obvious from the various unsuccessful conciliatory attempts made in the Family Court as well as in this Court.