BABITA KUMARI Vs. RAMESH KUMAR

JUDGEMENT

(1.) I have heard parties and perused the records of this appeal.

(2.) This appeal is directed against the judgment and decree dated 4.2.2005 passed by the Additional Principal Judge, Family Court, Patna in Matrimonial Case No. 41 of 1998 by which the court below has granted divorce under Sec. 13 (1) (i -a) and (1 -b) of the Hindu Marriage Act, 1955 (for brevity "the Act") i.e., on the ground on cruelty and desertion.

(3.) The Matrimonial Case No. 41 of 1998 initiated by the husband, i.e., the sole respondent in the present appeal, for dissolution of marriage was viewed from the different perspective by the Family Court Judge who allowed the petition, granted divorce on the ground of cruelty and desertion.