RASHMI SHARMA Vs. DEEPAK SHARMA

JUDGEMENT

(1.) The present appeal under Sec. 19 of the Family Court Act, 1984 read with Sec. 28(4) of the Hindu Marriage Act, 1955 and Sec. 151 CPC, 1908 has been preferred by the appellant-wife seeking setting aside of the judgment and decree dtd. 12/5/2022 passed by learned Family Court in HMA No.1030/2012, whereby marriage between the parties has been dissolved under the provisions of Sec. 13(1) (ia) of the Hindu Marriage Act, 1955.

(2.) The facts as narrated in the present appeal by the appellant-wife are that her marriage with respondent-husband was solemnized on 18/11/2010 as per Hindu rites and ceremonies.

(3.) However, she was subjected to cruelty by the respondent, therefore, she filed a complaint before Crime Against Women Cell, Srinivaspuri, New Delhi on 21/10/2011 and another complaint was filed on 15/11/2011 at Police Station Sangam Vihar. According to appellant, on 5/3/2012, she was mercilessly beaten by respondent and his family members and was thrown near her parents' house threatening her to never come back. The appellant claims that at the relevant time, she was in the family way and on 3/10/2012, she gave birth to a female child.