POONAM SINHA Vs. BASHANT SINHA

JUDGEMENT

(1.) The present appeal is filed against the order dtd. 23/7/2019 (Annexure A-1) passed by learned Family Court, Dhamtari whereby a decree of divorce was granted in favour of the husband/ Respondent.

(2.) The brief facts of this case are that:-

(3.) Learned counsel for the Appellant/ wife would submit that the relationship with Vijay Sahu has been totally concocted for the reason as in alternate the wife was severely beaten so much so that she lost her hearing by such beating. She further submits that in order to prove the fact that she was never in company of Vijay Sahu, she filed an application to lead evidence but such right to evidence was closed. In a result, fair opportunity was not granted to the Appellant/ wife resulting into wrongful decree. She further submits that presently the wife is residing at Brahma Kumaris and the allegations of the husband is completely falsified and for the wrong committed by them, they want divorce. She further submits that she was subjected to physical assault and her father-in-law tried to outrage her modesty and in order to over come the allegations, she was falsely implicated. Therefore, learned Family court should have appreciated those fact and should have given an opportunity to lead evidence.