As per case facts, the appellant (husband) sought a divorce from his wife (respondent) on grounds of adultery, cruelty, and desertion. He alleged that his wife had an illicit relationship, ... stopped physical relations, and fled the marital home with another man, taking ornaments and cash. The Family Court dismissed the petition, finding that the husband failed to prove his allegations. The appellant then challenged this judgment, arguing it was perverse and that he had produced credible evidence. The question arose whether the appellant had provided sufficient and cogent evidence to prove the allegations of adultery, cruelty, and desertion against his wife, warranting a decree of divorce. Finally, the Court found that the appellant miserably failed to substantiate the allegations of adultery and cruelty, and also failed to satisfy the statutory period for desertion. Thus, the Court found no perversity in the Family Court's judgment and dismissed the appeal, affirming that the husband was not entitled to a divorce decree on the alleged grounds.