PHELOMEN CHANDRASEN SALVE Vs. CHANDRASEN

JUDGEMENT

(1.) This is for confirmation of Decree, passed by the learned Judge of the Family Court, Nagpur, under Sec. 17 of the Indian Divorce Act, 1869. The decree for dissolution of marriage by divorce has been passed on 21.4.1998 on the ground that the respondent is living in adultery and has treated the petitioner with such cruelty as without adultery could have entitled for divorce.

(2.) The respondent is served, however, there is no opposition.

(3.) After going through the judgment passed by the learned Judge of the Family Court, Nagpur and perusing the record, we find that there is sufficient evidence led by the petitioner to prove the case and the learned Judge has rightly recorded the findings. In view of this, the decree of dissolution of marriage passed under Sec. 10 of the Indian Divorce Act, 1869 is confirmed. Order accordingly.