SHRUTI ARORA Vs. ANISH ARORA

JUDGEMENT

(1.) THIS appeal was instituted by Shruti Arora -appellant/wife assailing the judgment and decree dated 10.04.2006 passed by District Judge, Amritsar vide which HMA case No. 84 of 2004 filed under Section 13(1)(ia) of the Hindu Marriage Act, 1955(hereinafter referred to as, 'the Act of 1955') by Anish Arora -petitioner/husband (hereinafter referred to as 'the petitioner') was allowed and the decree of divorce dissolving their marriage was passed.

(2.) THE facts which need elaboration are as under:

(3.) ON the pleadings of the parties, the learned trial Court framed the following issues: