VIKAS ARYA Vs. SARITA JATARIYA

JUDGEMENT

(1.) Appellant has filed First Appeal under Sec. 19 of Family Court Act, 1984 challenging judgment and decree dtd. 08/10/2020 passed in RCS No.1613-A/2019. By aforesaid judgment and decree petition preferred by appellant under Sec. 13(1)(ia) of Hindu Marriage Act, 1955 was dismissed. It was held by trial Court that appellant failed to prove that respondent treated him with cruelty.

(2.) None appears for respondent, though served.

(3.) Respondent is treated ex-parte in the case.