HARISH PANDURANG RATHOD Vs. CHANDA HARISH RATHOD

JUDGEMENT

(1.) The family court appeal is ADMITTED and heard finally with the consent of the learned counsel for the parties.

(2.) By this family court appeal, the appellant-husband challenges the judgment of Family Court, Akola, dated 17.05.2017 dismissing the petition filed by the appellant for a decree of divorce on the ground of cruelty.

(3.) Few facts giving rise to the family court appeal are stated thus:-