PRIYAMVADA PRADHAN Vs. ASHISH PRADHAN @ DABLU

JUDGEMENT

(1.) In this appeal, the challenge is levied to the order and decree dated 18-7-2013 of the Additional District Judge, Bhatapara Distt. Raipur, Chhattisgarh in HMA No. 04/2012 whereby and whereunder he dismissed the divorce petition filed by the appellant-wife under Section 13 of the Hindu Marriage Act, 1955 (in brevity 'the Act, 1955') against respondent-husband.

(2.) This is admitted by the respondent that both the parties are Hindu by religion, their marriage was solemnized on 9-12-2005 in accordance with HINDU rites and rituals at Gazipur (UP), in their wedlock a son namely Arsh was born on 18-10-2006 who is living with her.

(3.) In brief, the appellant's case is that the respondent had falsely told her that he had been posted at Raipur in HSBC Bank. He had caused miscarriage of her saying that he does not want child. He was beating and harassing her. He had falsely told her that he had got the job in Nagpur and Lucknow. On 19-9-2010 he attempted sodomy with a minor student of his school.