LAWS(P&H)-1996-7-173

MADHU SHARMA Vs. SUBHASH CHANDER SHARMA

Decided On July 02, 1996
MADHU SHARMA Appellant
V/S
SUBHASH CHANDER SHARMA Respondents

JUDGEMENT

(1.) THIS is wife's appeal against divorce decree granted by Mr. R.S. Madan, Additional District Judge, Chandigarh, on the ground of cruelty and adultery in favour of husband-respondent Subhash Chander Sharma.

(2.) UNCONTROVERTED facts are that Subhash Chander respondent was married to Madhu Sharma on November 23, 1976. Thereafter they lived in Chandigarh in various houses in different Sectors. In this wedlock Madhu Sharma gave birth to a daughter on December 1, 1979, and another daughter was born to her on January 29, 1981. For the last few years they are living separately.

(3.) MADHU Sharma respondent-appellant in her reply denied all the allegations made in the petition.