JAYASHRI UMESH KITUKALE Vs. UMESH BHASKARRAO KITUKALE

JUDGEMENT

(1.) Admit.

(2.) Heard finally with the consent of the learned Counsel for the parties as record and proceedings are received.

(3.) By this appeal appellant/wife challenges the judgment of the Family Court, Akola dated 18-05-2015 allowing the petition filed by respondent/husband for dissolution of marriage on the ground of cruelty under Section 13(1)(i-a) of the Hindu Marriage Act, 1955.