VISHAL AGGARWAL Vs. AARTI

JUDGEMENT

(1.) The appellant/husband has filed this appeal against the judgment and decree passed by the learned District Judge, Panchkula on a petition under Sec. 13(1)(ib) of the Hindu Marriage Act, 1955 seeking decree of divorce on the ground of cruelty.

(2.) The petition was contested.

(3.) The learned Matrimonial Court decided issue of cruelty against the appellant and ordered the dismissal of the petition.