BRIJ BALA Vs. SURINDER KUMAR

JUDGEMENT

(1.) THIS civil first appeal is directed against the judgment and decree dated 20th of October, 2005, for short the impugned judgment, passed by Additional district Judge, (Matrimonial Cases), Jammu, whereby and whereunder suit of the respondent-plaintiff came to be decreed and marriage between the parties came to be dissolved.

(2.) RESPONDENT-PLAINTIFF filed a petition of divorce under Section 13 of the jammu and Kashmir Hindu Marriage Act, 1980, for the short the Act, on the grounds of cruelty and desertion.

(3.) APPELLANT-DEFENDANT appeared and resisted the petition on the grounds taken in the written statement. Following four issues came to be framed:-