SMITA GUPTA Vs. DHEERAJ KUMAR LAL

JUDGEMENT

(1.) The appellant is aggrieved of the judgment dtd. 6/12/2017 passed in Matrimonial Suit No. 57 of 2015 (in short, the Divorce Suit) which was instituted by her husband for a decree of divorce on the ground of "cruelty" and "desertion".

(2.) By the aforesaid judgment, the Divorce Suit has been decreed on contest.

(3.) In our opinion, the judgment in Divorce Suit is flawed for more than one reason.