KUSUM UPPAL Vs. VISHAL UPPAL

JUDGEMENT

(1.) This is wife's appeal against the judgment and decree dated 12.8.2006 passed by the learned District Judge, Gurgaon on a petition filed by wife/appellant under section 13-B of the Hindu Marriage Act, 1955 (for short the Act).

(2.) The appellant has also challenged the order dated 9.4.2008 passed by the learned Additional District Judge, Gurgaon vide which application moved by the appellant for setting aside the judgment and decree dated 12.8.2006 was ordered to be dismissed.

(3.) The respondent had filed a petition under section 13(1)(ia) of the Act against the appellant for the grant of decree of divorce on the ground of cruelty.