SURESH CHAND Vs. KUSUM ALIAS SUSHMA

JUDGEMENT

(1.) SURESH Chand appellant filed a petition under Section 13 of the Hindu Marriage Act in the Court of District Judge, Patiala seeking divorce from the respondent on the ground of cruelty.

(2.) THE respondent, on notice of petition having been issued to her, appeared and contested the petition. She denied all the material allegations of the petitioner and prayed for the dismissal of the petition.

(3.) FEELING aggrieved against the judgment, the appellant has filed this appeal.