ALKA RANI Vs. MANOJ KUMAR

JUDGEMENT

(1.) THE appellant -wife is in appeal against the order dated 24.7.2006 vide which the learned Trial Court, while allowing the petition under Section 13 of the Hindu Marriage Act (hereinafter referred to as "the Act") filed by the respondent - husband, ordered dissolution of their marriage.

(2.) THE allegations by the respondent - husband in the first instance.

(3.) IT was on the above allegation that the respondent -husband applied for a decree of divorce on plea of desertion and cruelty.