REKHA PRAJPAT W/O SHRI MANOJ, DAUGHTER OF SHRI SHANKER LAL, BY CASTE PRAJAPAT (KUMHAR), AGED 23 YEARS, R/O MERTA CITY, TEHSIL MERTA, DISTRICT NAGAUR Vs. MANOJ S/O SHRI RAMESHWARLAL, BY CASTE PRAJAPAT (KUMHAR), R/O KITALSAR, TEHSIL DEGANA, DISTRICT NAGAUR

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the appeal is taken up for final disposal at this stage itself.

(2.) The appellant wife filed an application for divorce under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 {herein after referred to as 'the Act'} on grounds of cruelty before the Family Judge, Merta registered as Civil Case (Matrimonial petition) No. 423/14. The learned Family Judge by order dated 08.12.2015 held that cruelty had not been established and rejected the petition.

(3.) We have heard learned counsel for the parties.