NEELAM Vs. VINOD KUMAR

JUDGEMENT

(1.) The challenge here is by the wife Neelam Midha to the decree for divorce granted to her husband Vinod Midha on the ground of desertion and cruelty.

(2.) It is apparent that there has been a complete break down of this marriage and it was only for a short period that husband and wife lived together. No child was born to them.

(3.) The marriage between the parties was solemnized at Ferozepore on April, 18, 1980. According to the husband, his wife stayed with him only till the third week of May, 1980, that is, for about a month while the wife's case is that they lived together till Oct., 1981. Be that as it may, it is common case of the parties that they have been living apart ever since.