KUMUD WADHWA Vs. MAHENDER KUMAR WADHWA

JUDGEMENT

(1.) This appeal has arisen out of a decree of divorce passed by the District Judge, Faridabad, dated 30-3-1996 whereby the marriage of the appellant Kumud Wadhwa (for short 'the wife') with respondent Mahender Kumar (for short 'the husband') was dissolved.

(2.) The brief facts of the case giving rise to this appeal are that the husband preferred a petition for a divorce under Section 13 (1-A)(i) of the Hindu Marriage Act, 1955 as amended, which reads as under :-

(3.) As there was no resumption of cohabitation between the husband and the wife for a period of more than one year of the passing of the said decree for judicial separation the husband preferred a petition on 20-3-1995 for the grant of divorce.