SUBHAS SINHA Vs. KANTI SINHA

JUDGEMENT

(1.) Heard Mr. R.P. Sarma, the learned counsel for the appellant as well as Mr. B. Sinha, the learned counsel for the respondent.

(2.) This appeal is directed against the judgment and order dated 9.5.95 passed by the learned Principal Judge, Family Court, Kamrup at Guwahati in case No. F.C.,(Civil) No. 140/92 dismissing the divorce suit filed by the appellant u/s. 13 of the Hindu Marriage Act, 1955.

(3.) The ground for divorce was desertion and cruelty.