MANGI LAL Vs. KALABAI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 25-6-1981 passed by the learned District Judge, Ratlam in Civil Suit No. 20-A of 1980.

(2.) The facts giving rise to this appeal briefly stated are as follows:-

(3.) The learned counsel for the appellant contended that the trial court committed an error in holding that the appellant treated the respondent with cruelty. According to him there is variance between the allegations made by the respondent in her petition and the evidence adduced by her, and the trial court committed an error in acceping the uncorroborated testimony of the respondent.