A.N.Ray, J. - (1.) This is an appeal filed by the wife from a judgment and decree of the learned District Judge allowing a petition filed by the husband for divorce.
(2.) The short facts of the married life, and the litigation, are as follows. The parties were married on 12.12.1994 and a son was born to them on the 3rd day of January, 1996. The wife is a single issue of her parents but the husband had two other brothers, of whom one, a police officer was unfortunately killed.
(3.) The parties resided with the parents of the husband at Mangultan village.;