LALIT KUMAR MEHTA Vs. SMT. SANJEETA

JUDGEMENT

(1.) This appeal is directed against the judgment dated 19.2.2002 passed by the learned Judge, Family Court, Jodhpur dismissing the petition filed by the appellant on 5.5.1989 seeking decree of divorce on ground of cruelty against the respondent.

(2.) Marriage between the appellant and the respondent as per Hindu customs was solemnized on 27.6.1985.

(3.) Case pleaded by the appellant is that after the marriage was solemnized in the year 1985 in Jodhpur, he took the respondent to his house at Udaipur where she was welcomed and respected by the appellant and his parents.