BHAWANA SHARMA Vs. SHYAM SUNDER SHARMA

JUDGEMENT

(1.) Appellant-wife is aggrieved by judgment dtd. 7/9/2019 passed by the Court of Ld. Judge, Family Court (West), Tis Hazari Courts, Delhi whereby petition filed by her husband (respondent herein) seeking divorce has been allowed and the marriage has been directed to be dissolved under Sec. 13(1)(i-a) of Hindu Marriage Act, 1955.

(2.) For the sake of convenience, the appellant herein would be referred to as 'wife ' and the respondent as 'husband ' in the present judgment.

(3.) Marriage between the parties was solemnized on 20/4/1996 as per Hindu rites and customs. They were blessed with a baby girl on 6/2/1998.