LAKSHMI KUSHWAH Vs. KHEM CHAND KUSHWAH

JUDGEMENT

(1.) HEARD .

(2.) FACTS which are not disputed are that the marriage of the appellant and respondent was solemnized on 6.12.1993 according to Hindu customs. Due to their wedlock two daughters are born, one of the daughter is living with the appellant, whereas the other daughter is living with the respondent.

(3.) THE learned counsel for the appellant has fairly conceded that the appellant and the respondent are living separately since almost 8 -9 years and the possibility of their re -unite is bleak.