SHEELA Vs. HARSHWARDHAN

JUDGEMENT

(1.) BY this appeal, the appellant -wife challenges the judgment of the Family Court, Nagpur, dated 03/02/2012, allowing the petition filed by the respondent -husband and dissolving the marriage solemnized between the parties on 18/06/2001 by a decree of divorce.

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

(3.) ON the aforesaid pleadings of the parties, the Family Court framed the issues and the parties tendered the evidence. The husband examined himself and also examined his sister and nephew. The wife examined herself. The parties filed certain documents on record in support of their claim. The Family Court, on an appreciation of the material on record, allowed the petition filed by the husband and granted a decree of divorce thereby dissolving the marriage solemnized between the parties. The judgment of the Family Court is challenged in this appeal.