VINOD KUMAR Vs. KAMLESH

JUDGEMENT

(1.) APPELLANT Vinod Kumar has filed a petition for divorce under Section 13 of the Hindu Marriage Act, on various grounds.

(2.) THE Additional District Judge, Gurgaon, dismissed the petition with costs, holding that the appellant has filed to prove that the respondent had treated him with cruelty or had deserted him.

(3.) VINOD Kumar appellant and Smt. Kamlesh respondent have filed joint petition under Section 13-B(1) of the Hindu Marriage Act in this Court, seeking dissolution of their marriage by a decree of divorce by mutual consent.