RASILA GULAB JAIN Vs. GULAB DHANRAJ JAIN

JUDGEMENT

(1.) THE family Court granted the decree of divorce in favour of the Respondent-husband on the ground of desertion and cruelty. This has been questioned by original Respondent.

(2.) HEARD Mr.Dhakephalkar, the learned Counsel for wife. None for the Respondent.

(3.) APPEAL is allowed. The impugned decree is set aside.