LAWS(MPH)-1988-9-19

RAMKISHORE Vs. CHAND

Decided On September 01, 1988
RAMKISHORE Appellant
V/S
CHAND Respondents

JUDGEMENT

(1.) THE husband has filed this appeal under Section 28 of the Hindu Marriage Act, 1955 (hereinafter called 'the Act') challenging the dismissal of his petition under Section 13 for divorce on the basis of cruelty.

(2.) THE parties were married in the year 1981 and were blessed with a male child. The appellant claimed divorce on the ground that the respondent treated him with cruelty detailed below :

(3.) THE learned trial Court held all the grounds as not proved and dismissed the petition. Hence this appeal.