MONIKA Vs. ARUN SARKAR

JUDGEMENT

(1.) HEARD both sides.

(2.) This appeal is directed against the judgment and decree passed in O. P. No. 118 of 2003, dtd. 23/6/2005, on the file of Family Court at Hyderabad, in granting divorce.

(3.) The wife is the appellant herein. For the sake of convenience, the parties herein, are referred to as wife and husband.