KAMLA Vs. BHAWANI SHANKAR
LAWS(RAJ)-2018-3-18
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on March 05,2018

KAMLA Appellant
VERSUS
BHAWANI SHANKAR Respondents

JUDGEMENT

VINIT KUMAR MATHUR,J. - (1.) Heard learned counsel for the appellant.
(2.) Marriage between the appellant and the respondent as per Hindu custom was solemnized on 20.5.1996.
(3.) The respondent filed a petition for divorce decree being granted on 23.3.2011 alleging mental cruelty, adultery and desertion against the appellant.;


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