KISMAIT Vs. SUNDAR SAY

JUDGEMENT

(1.) Appellant has preferred this First Appeal against the impugned judgment and decree dated 7-8-2019 passed in Civil Suit No. 23-A/2018 by District Judge, Balrampur at Ramanujganj CG whereby and whereunder he dismissed her application filed under Section 13 of the Hindu Marriage Act, 1955 (for short Act ).

(2.) In brief the appellant's case is that her marriage was solemnized with respondent in the year 2006 in accordance with Hindu rites and rituals. He had become drunker and subjected her to cruelty. Once he had tried to kill her by pouring kerosene on her body.

(3.) In brief the respondent's case is that he had never subjected the appellant to cruelty, she had developed love affairs with the employee of bus by which she used to go to attend weekly meeting at office of Women and Child Development, Shankargarh.