SANGEETA SAKRI Vs. AVINASH

JUDGEMENT

(1.) This appeal is by the wife filed under Section 28(1) of the Hindu Marriage Act, 1955 (for short, 'the Act') assailing the judgment and decree dated 03.02.2021 in M.C.No.14/2020 passed by the learned Senior Civil Judge at Yadgiri.

(2.) Facts leading to filing of this appeal briefly stated are that appellant and the respondent are wife and husband. Their marriage was solemnized on 16.05.2019. It is stated that after the marriage, both the appellant and respondent initially stayed for together at Yadgiri for two months, thereafter they stayed six months at Dharward. It is alleged that respondent-husband had received photo of one Yankanna Badiyal on his Whatsapp in which appellantwife was seen in the photo along with said Yankanna Badiyal and it is also alleged that when police enquired with said Yankanna Badiyal, he admitted that he was in illegal relationship with the appellant-wife. Therefore, the respondent-husband filed petition under Section 13(1)(a) of the Act seeking dissolution of marriage.

(3.) Before the trial court, though notice was served the appellant-wife remained absent and was placed ex parte. The respondent-husband in order to prove his case got examined himself as P.W.1 and got marked as many as seven documents at Exs.P.1 to 7. The trial court after hearing the respondent-husband, proceeded to pass judgment, allowing the petition and dissolved the marriage of the appellant and respondent solemnized on 16.05.2019. Against which, the appellant-wife is before this court in this appeal.