SUNITA DEVI Vs. SHRI LALA

JUDGEMENT

(1.) THE appellant wife has assailed the judgment and decree dated 1st 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 Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955 stands allowed and the marriage between the parties dissolved.

(3.) BRIEF facts for adjudication of the present appeal are as under : -