HARPAL SHARMA Vs. TRIPTA RANI

JUDGEMENT

(1.) HARPAL Sharma appellant has filed this appeal against the judgment of the Matrimonial Court, Kurukshetra. dated April 21 1989 vide which the divorce petition under Section 13 of the Hindu Marriage Act filed by him was dismissed. The divorce was sought on the ground of cruelty.

(2.) THE issue before the learned Trial Judge was whether after the solemnization of the marriage the respondent had treated the petitioner with cruelty. The learned Trial Court returned a finding against the petitioner and dismissed the petition.

(3.) MR. S. K. Mittal learned Counsel for the appellant has argued that the learned Trial Court has not appreciated the evidence led by the petitioner. As such the finding arrived at deserved to be set aside.