ANUPAMA ASHOK AHER Vs. ASHOK BAJIRAO AHER

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the respondent. For the sake of convenience, the appellant is referred to as wife and respondent is referred to as husband.

(2.) The appellant-wife, original respondent, has preferred this appeal against the judgment and decree dated 26th December 2012 passed by the Family Court, Bandra, Mumbai in Petition No. A-2724 of 2010. The husband had filed Petition No. A-2724 of 2010 for a decree of divorce on the ground of cruelty under Section 13(1)(ia) of the Hindu Marriage Act and for permanent custody of daughter Apurva. Petition No. A-2724 of 2010 filed by the husband came to be allowed, hence, this appeal.

(3.) The brief facts of the case are as under: