SHIKHA Vs. JASVINDER SINGH

JUDGEMENT

(1.) The trial Court record has been received. Learned counsel for the appellant has been heard.

(2.) This is an appeal filed against the judgment and decree dated 18.01.2014 passed by the learned Additional District Judge, Kurukshetra, vide which the petition filed by respondent No. 1 (husband) under Section 13 of the Hindu Marriage Act, 1955 (Act for short) was allowed. The appellant wife came up in appeal assailing the judgment on the ground that respondent No. 1 had deserted her and even neglected to maintain her.

(3.) The trial Court did not properly apply its mind and gave undue weightage to the evidence led by respondent No. 1.