ASHITA PRASAD Vs. SOAMI PRASAD

JUDGEMENT

(1.) Hindu marriage is a Samskara or a sacrament and it is necessary that Samskara for every Hindu and only one for a woman.

(2.) The present appeal is by Ashita Prasad wife of Soami Prasad, assailing the judgment and decree dtd. 24/09/2012 in MC.No.1421/2009 on the file of Addl. Prl. Judge Family Court-IV, Bangalore, (hereinafter referred to as the "Family Court" for short) whereby, the petition filed by the husband under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act" for the sake of convenience) seeking for divorce on the ground of cruelty is allowed.

(3.) The parties herein are referred to as the husband and wife for the sake of convenience.