BALBIR KAUR Vs. KEWAL SINGH

JUDGEMENT

(1.) BALBIR Kaur appellant filed a petition under Section 13 of the Hindu Marriage Act in the Court of Additional District Judge, Jalandhar seeking divorce from the respondent on the grounds of cruelty and desertion.

(2.) THE respondent hotly refuted the averments of the petitioner.

(3.) THE Trial Court decided both issue Nos. 1 and 2 against the petitioner holding that the appellant failed to prove grounds of cruelty and desertion. As a corollary thereof, the petition was dismissed.