SUMAN SINGH Vs. SANJAY SINGH

JUDGEMENT

(1.) These appeals are filed by the appellant (wife) against the final judgment and order dated 23.05.2013 passed by the High Court of Delhi at New Delhi in F.A.O. No.108 of 2013 and F.A.O. No.109 of 2013 by which the High Court dismissed the appeals filed by the appellant and confirmed the judgment dated 14.12.2010 of the Principal Judge, Family Courts, Rohini which had granted decree for dissolution of marriage in favour of the respondent (husband) and, in consequence, also affirmed the order dismissing the petition filed by the appellant (wife) for restitution of conjugal rights.

(2.) Facts, in brief, to appreciate the controversy involved in the appeals need mention infra.

(3.) The marriage between the appellant and the respondent was solemnized on 26.02.1999 at Delhi as per the Hindu rites. The respondent-husband is working as "Caretaker" in the Government of NCT of Delhi whereas the appellant is a housewife. Out of this wedlock, one daughter was born on 15.06.2002 and the second daughter was born on 10.02.2006. Both daughters are living with the appellant.