SUNITA DEVI Vs. SRI LALA

JUDGEMENT

(1.) THE appellant-wife has assailed the judgment and decree dated 1 st march, 2004 passed by District Judge, bilaspur, in HMA Petition No. 23 of 2002, titled as Shri Lala v. Smt. Sunita.

(2.) THE petition filed by the husband under s. 13 (1) (ia) and (ib) of the Hindu Marriage act, 1955 stands allowed and the marriage between the parties dissolved.

(3.) THE respondent-husband filed a petition for divorce against the appellant-wife. For the sake of convenience the wife is referred to as the appellant and the husband as the respondent.