DESH RAJ GUPTA Vs. URMILA GUPTA

JUDGEMENT

(1.) Present appeal, preferred under Sec. 28 of the Hindu Marriage Act, 1955 (for short 'Act'), has been filed assailing order dtd. 19/6/2014, passed by District Judge, Shimla, H.P. in HMA RBT Case No. 41-S/3 of 2009/08, titled as Desh Raj Gupta Vs. Urmila Gupta, whereby petition preferred under Sec. 13(1) (ia) (ib) of the Act for dissolution of marriage between the parties, has been dismissed.

(2.) I have heard learned counsel for the parties and also gone through the record.

(3.) Petition for dissolution of marriage was preferred on the ground that after solemnization of marriage, respondent treated petitioner with cruelty and deserted him since January, 1994 till filing of the petition on 8/4/2008.