SUNITA DEVI Vs. RAMESH CHAND

JUDGEMENT

(1.) The rendition, of, dis-affirmative findings, upon, H.M.A Petition No. 10 of 2006, hence, by the learned District Judge, Una, H.P., has caused agitation, in, the petitioner herein, the legally wedded wife of the respondent herein, and, hence has led her, to, institute thereagainst, hence, the instant appeal before this Court.

(2.) The petitioner, through, a petition cast before the learned District Judge, Una, had strived, for, annulment of marital ties with the respondent herein, on, the ground of physical cruelty, becoming encumbered, upon, her by her husband/respondent herein, and, also, on the ground of her husband rather willfully deserting, and, abandoning, her, matrimonial company.

(3.) The learned counsel, for, the aggrieved petitioner, does not contest, the returning of negative findings, upon, the pleaded factum appertaining, to, encumbrance(s) of physical cruelty, upon, the petitioner herein, and, arising from her husband, subjecting her, to, physical beatings, and, also his being a habitual drunker, and, his ill-maintaining both the petitioner and her child, nor he contests the returning, of, findings, qua mental cruelty being hence not becoming visited, upon, the petitioner herein, and, becoming sparked, from, purported demands, of, dowry being made upon her.