ANIMA SINHA Vs. RANJIT KR SINHA

JUDGEMENT

(1.) The Appellant is aggrieved by an order dated 29.3.2003 passed by the Addi. Deputy Commissioner, NC Hills, Haflong in TS case No. 6/. 2000.

(2.) The Appellant/wife had filed a petition for divorce under Section 13 of the Hindu Marriage Act alleging that her husband/Respondent was suffering from some mental disorder and treating with cruelty.

(3.) By the order under appeal the Addl. Deputy Commissioner declined to pro tit a divorce as prayed for.