NEERAJ SHRIVAS Vs. POONAM SHRIVAS

JUDGEMENT

(1.) The present appeal filed u/S. 19 of the Family Courts Act questions the judgment dated 16/4/2014 passed by the Principal Judge of the Family Court, Bhind in Civil Case No. 3/2014 (HMA) whereby the petition seeking divorce filed by the appellant-husband u/S. 13 of the Hindu Marriage Act 1955 (for brevity HMA) on the ground of cruelty and desertion has been dismissed.

(2.) Learned counsel for the rival parties are heard.

(3.) The appellant-husband and the respondent-wife entered into wedlock on 11/2/2005 out of which a son named Anshul was born.