Gokal Chand Mital, J. - (1.) The wife has sought divorce on the ground that her husband treated her with cruelty. The husband resisted the claim and pleaded that it was the wife who was guilty of desertion and stated that he has always been ready to keep her and is still ready to keep her. On the contest of the parties, the following issues were framed:- 1. Whether the respondent has treated the petitioner with cruelty as alleged ? 2. Whether the respondent has treated the petitioner for a continuous period of not less than two years immediately preceding the presentation of the petition ? 3. Relief.
(2.) On the evidence led in the case, the trial Court by judgment and decree dated 15-6-1985 dismissed the wife's petition for divorce. This is appeal by the wife.
(3.) The only argument raised by the counsel for the wife is that the parties had agreed to live separately and because they are living separately since the date of agreement, it is a fit case for grant of divorce. No other argument is raised before me.;