VIPIN MORE Vs. PREETI MORE

JUDGEMENT

(1.) This appeal is filed under Section 19 of the Family Courts Act, 1984, against the judgment and decree dated 11/08/2006 passed by the Family Court presided over by First Additional Principal Judge of Family Court, Indore in Hindu Marriage Case No.02/2005, by which a petition preferred by the petitioner seeking divorce against the respondent on the ground of cruelty was dismissed.

(2.) The appellant has assailed the aforesaid judgment on the following grounds:-

(3.) Learned counsel appearing for the respondent supported the judgment and decree and submitted that the appellant could not make out a case for divorce under Section 13 (1) (1-A) (1-B) of the Hindu Marriage Act. The trial Court after appreciating the evidence has rightly dismissed the suit.