ANN KHAMBOLJA Vs. ARUN N. KHAMBOLJA

JUDGEMENT

(1.) THIS is petition by the wife seeking decree of divorce of her marriage with her husband respondent herein on the ground of adultry coupled with cruelty as provided under Section 10 of the Indian Divorce Act 1869.

(2.) FEW relevant facts:

(3.) THE petitioner appeared before the Court and on oath deposed and reiterated and corroborated the facts as averred in the petition. In that she has stated how she has subjected to cruelty by the respondent-her husband. She has also deposed about the adulterous life of the respondent with the co-respondent.