HARPEET KAUR Vs. AMARJEET SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellant/wife against the judgment dated 28.05.2019, passed by the learned Family Court, (South), Saket, Delhi, allowing the divorce petition filed by the respondent/husband and dissolving the marriage between the parties.

(2.) The brief facts as may be relevant for the disposal of the present appeal are that the marriage between the parties was solemnised on 17.04.2011, as per Hindu rites and ceremonies. According to the respondent/husband, immediately thereafter, differences arose between them on account of the conduct and behaviour of the appellant/wife. The parties were blessed with a son on 05.12.2012. However, it is apparent that the parties have been living separately since 24.06.2012.

(3.) In November 2012, the respondent/husband filed a petition under Section 9 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'HMA') seeking restitution of conjugal rights. Subsequently, on 18.11.2014, he withdrew the said petition. Thereafter, on 15.07.2014, he filed a petition seeking divorce from the appellant/wife on grounds of cruelty and desertion under Section 13(1)(i-a) and 13(1)(i-b) of the HMA.