RAJESH KUMAR Vs. KUMKUM DEVI

JUDGEMENT

(1.) DELAY in filing the appeal is condoned and limitation petition, bearing I.A. No. 2688 of 2014 is allowed.

(2.) HEARD learned counsel for the appellant and the counsel for the respondent. Also spoke to the appellant -husband and respondent -wife separately as also in presence of each other.

(3.) WE have also appraised the evidence discussed by the trial court in connection with Issue No. 3 from paragraph 10 to 16 and then findings recorded in paragraphs 17, 18, 20, 21 and we are satisfied that the respondent -wife was not cruel either to her mother -in -law P.W.2 or sister -in -law P.W.3.