DAYA YADAV Vs. KISHAN LAL YADAV

JUDGEMENT

(1.) THIS is an appeal under Section 28 of the Hindu Marriage Act, 1955, by the wife against the judgment and decree of divorce passed against her by the trial Court.

(2.) THE suit for divoce was based on cruelty. Out of various instances of cruelty, the learned trial Court accepted the plea of cruelty as pleaded in para 4 of the plaint. On translation, the plea runs as under :

(3.) THE appellant wife denied the allegations. Learned trial Court held these allegations to be proved and passed a decree for divorce as aforesaid Hence this appeal.