REGENT COMPUTRONICS PVT. LTD.

RAM MEHAR SINGH Appellant

V/S

URMILA KUMARI Respondents

Referred Judgements :-

K. SRINIVAS RAO VS. D.A. DEEPA [REFERRED TO]
SUSHMA TAYA VS. ARVIND [REFERRED TO]
SURAJ RATTAN THIRANI VS. AZAMABAD TEA COMPANY LIMITED [REFERRED TO]
CHANDERKALA TRIVEDI VS. S P TRIVEDI [REFERRED TO]
A JAYACHANDRA VS. ANEEL KAUR [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
KARUNA CHATURVEDI VS. SAROJINI AGARWAL [REFERRED TO]

JUDGEMENT

(1.) The appellant-husband has come up in appeal before this Court, seeking setting aside of judgment dtd. 19/9/2018 passed by District Judge, Addl. Family Court, Karnal, whereby the petition filed by him under Sec. 13 of the Hindu Marriage Act, 1955 (for short 'Act 1955'), for dissolution of marriage between the parties by decree of divorce on the grounds of cruelty and desertion, has been dismissed.

(2.) Brief facts of the case as recorded by the Family Court reads as under:-

(3.) From the pleadings of the parties, following issues were framed:

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RAM MEHAR SINGH Vs. URMILA KUMARI

Referred Judgements :-

JUDGEMENT

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