GARIMA DHAMECHA Vs. MANISH KUMAR DHAMECHA

JUDGEMENT

(1.) This appeal has been preferred by the non-applicant/wife under Sec. 19(1) of the Family Courts Act, 1984, questioning the legality and propriety of the judgment and decree dtd. 18/11/2021 passed by the learned Judge, Family Court, Dhamtari in Civil Suit No.67-A/2018, whereby the learned Court below has allowed the applicant/husband 's application in part, entitling him for decree of dissolution of marriage on the ground of desertion under Sec. 13(1)(i-b) of the Hindu Marriage Act, 1955.

(2.) ***

(3.) While denying the aforesaid claim, it was pleaded by the non-applicant/ wife that she never misbehaved her in-laws nor disrespect them nor has ever insisted her husband for their shifting to Raipur, as alleged by him. It is contended further that she never levelled any allegation regarding his extramarital affairs with anyone else nor has ever said that he is not a man of good character and all these allegations are false and fabricated one and have been made in order to get the decree for dissolution of marriage.