GUDDI Vs. NARESH KUMAR BOHRE

JUDGEMENT

(1.) HEARD .

(2.) ADDITIONAL Principal Judge, Family Court, Gwalior, decided case No. 146 -A/2009 (HMA) on 22nd December, 2010 and allowed the application filed by the respondent under Section 13 of the Hindu Marriage Act and granted decree of divorce in favour of the respondent.

(3.) AFTER the marriage, they live together for one year. As per the allegations. After four years of their marriage, the respondent/husband alleged cruelty and also adultery. The non -applicant/ wife denied the allegations and she alleged that the applicant/husband has illicit relation with his sister -in -law (Bhabhi). The learned Trial Court after adducing evidence held that the non -applicant/respondent is leading a adulterous life. She has deprived the respondent/husband cohabitation and, therefore, it amounts to cruelty. The learned trial Court found the allegations of the non - applicant/wife not proved and the applicant's allegations are proved and granted the decree of divorce in favour of the respondent.