RUP LAL Vs. KARTARO DEVI

JUDGEMENT

(1.) THE appellant, Rup Lal, filed a petition for divorce against his wife Mst. Kartaro on the ground of desertion and legal cruelty and the fact that Mst. Kartaro was suffering from a virulent and incurable disease of leprosy.

(2.) THE petition was resisted by the wife who denied all the allegations made by the husband -appellant.

(3.) THE learned District Judge, Jammu framed the following issues: