RAVI KUMAR JAIN Vs. SMT. RAJSHRI

JUDGEMENT

(1.) THE appellant present with his counsel and respondent present with her mother and her counsel.

(2.) BOTH the parties have submitted an application -cum -compromise today in Court which has been duly verified by Registrar (Admn.), Rajasthan High Court, Jodhpur.

(3.) FACTS of the case are that marriage of the appellant and respondent took place on 07.03.2000 in accordance with the Hindu rites at Udaipur. The relations became strained in few months only and according to the appellanthusband, respondent left the appellant on 09.09.2000 whereas according to the respondent she was turned out from husband 's house on 10.08.2000 and since then she is living with her mother 's house at Kankroli. Decree for divorce was sought by the appellant -husband on the ground of cruelty and desertion, which was refused by the Family Court, Udaipur vide judgment dt. 08.12.2006. The appellant -husband has preferred this appeal to challenge the judgment and decree dt. 08.12.2006.