PARVEEN Vs. RAJESH

JUDGEMENT

(1.) Appellant assails judgment and decree dtd. 18/10/2011, passed by learned Additional District Judge, Fast Track Court, Shimla, in H.M.A. Petition No. 17-S/3 of 2005/04, whereby the petition of respondent/ husband for dissolution of marriage on the ground of cruelty has been allowed.

(2.) The parties hereinafter shall be referred as wife and husband respectively for clarity.

(3.) Husband filed a petition for dissolution of marriage under Sec. 13 of the Hindu Marriage Act (for short "the Act") on the grounds of cruelty and desertion.