NANDA Vs. SHRI RAM @ PARASHURAM KHATWATE

JUDGEMENT

(1.) THE judgment and order of rejection of the application filed under Section 13 of Hindu Marriage Act for dissolution of the marriage is questioned by the wife/applicant before the Court below, in this appeal.

(2.) THE appellant herein is the wife of the respondent. Their marriage was performed on 10.03.2002 as per the customs and usage prevailing in their community. After the marriage, they lived together for about two years, during which time a child is born by name Sumit. The said child is with the appellant herein.

(3.) THE original petitioner/appellant herein is working as Computer Operator in the office of the General Manager, Rehabilitation and Resettlement, Upper Krishna Project, Bagalkot, on contract basis. She is allotted quarters by the Department at Navanagar, Bagalkot wherein she is residing along with the child. The respondent/husband is a Goldsmith by profession at Gadag.