DEVI SHARMA Vs. CHANDER MOHAN SHARMA

JUDGEMENT

(1.) Wife-Devi Sharma has filed the present appeal challenging the judgment dated 13/10/2001 passed by the learned Additional District Judge, Sonepat whereby her marriage with Chander Mohan Sharma-husband has been ordered to be dissolved by a decree of divorce.

(2.) Husband-Chander Mohan Sharma has also filed Cross-objections No. 12-C II of 2002 challenging the findings of the learned Additional District Judge on Issue Nos. 1 and 2 whereby it has been held that the marriage between the parties was not voidable and also that the wife had not treated the husband with degree of cruelty as would entitle him to get the marriage dissolved.

(3.) Vide the present order, I shall dispose of the main appeal FAO No. 208-M of 2001 filed by the appellant-wife Devi Sharma as well as the Cross-objections No. 12-C II of 2002 filed by husband-Chander Mohan Sharma.