SONAL TALPADA Vs. VEERBHAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The instant Appeal assails the judgment and order dtd. 2/1/2025 (hereinafter referred to as "Impugned Judgment ") passed by the High Court of Rajasthan at Jaipur (hereinafter referred to as "High Court "), whereby the D.B. Civil Miscellaneous Appeal No. 5127 of 2019 filed by the Respondent-husband (Divorce Petitioner) herein stands allowed by setting aside the judgment and decree dtd. 21/8/2019 passed by the Family Court at Bharatpur, Rajasthan (hereinafter referred to as "Family Court "), vide which petition seeking divorce from the Appellant-wife filed by the Respondent-husband was dismissed.

(3.) Brief facts are that the marriage of the Appellant-wife and the Respondent-husband took place on 5/12/2007 as per the Hindu rites in Nadiyad Khera, Gujarat. No child was born out of their wedlock. At the time of marriage, Appellant-wife was working as a Gynaecologist in a government hospital in Nadiyad Khera, Gujarat and Respondent-husband, also a doctor, in State service in Rajasthan.