SOU. VAISHALI Vs. SHAILENDRA

JUDGEMENT

(1.) BY this Family Court Appeal, the appellant -wife challenges the judgment of the Family Court, dated 30/07/2014, allowing the petition filed by the respondent -husband under Section 13(1)(i -a) of the Hindu Marriage Act for the dissolution of the marriage on the ground of cruelty.

(2.) FEW facts giving rise to the appeal are stated thus - -

(3.) ON the aforesaid pleadings of the parties, the Family Court framed the issues. The husband examined himself and also examined his neighbour Smt. Surekha and his mother Smt. Suman. The wife examined herself and closed the evidence on her side. On an appreciation of the evidence, the Family Court, by the judgment, dated 30/07/2014, allowed the petition filed by the husband thereby dissolving the marriage, solemnized between the parties on 04/06/2000. The judgment of the Family Court is challenged by the wife in this Family Court Appeal.