KHUSBOO Vs. MANOHAR LAL

JUDGEMENT

(1.) Appellant-wife is before this Court, being aggrieved against the judgment and decree dtd. 20/8/2024 rendered by learned Family Court, Pokaran in Family Main Case No.13/2022, whereby her petition filed under Sec. 13 of the Hindu Marriage Act, 1955 seeking dissolution of marriage on the ground of cruelty, was dismissed.

(2.) Succinctly speaking, the relevant facts of the case for the purpose of adjudication of instant appeal, shorn of the unnecessary details, are as follows:-

(3.) Heard learned counsel for the appellant and perused the case filed.