PRIYAMVADA SHARAD LIMAYE Vs. SHARAD MADHUKAR LIMAYE

JUDGEMENT

(1.) THIS appeal arises out of the judgment given in Petition No. A-1685 of 1993 of the Family court at Bandra, Mumbai. The Ld. Judge by his judgment and order dated 2nd May, 1997 has disbelieved the case of the cruelty putforth by the petitioner-husband but has accepted the case of desertion on the part of the Respondent-wife and, therefore, the wife has challenged the decree of divorce.

(2.) THE facts are very narrow compass. The Appellant and the Respondent got married with each other on 20th May, 1990 and they had hardly stayed together. They had separated on 24th May, 1999.

(3.) THE fact of having left the matrimonial home by the wife is admitted. The question is whether the desertion continued till the filing of the Petition which happened on 8th October, 1993.