POONAM WADHWA Vs. RAJIV WADHWA

JUDGEMENT

(1.) An appeal under Sec. 28 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act, 1955') has been filed by the appellant challenging the Judgment dtd. 31/8/2007 dismissing the appellant's petition for divorce on the grounds of cruelty and desertion under Sec. 13(1)(ia) and 13(1)(ib) of the Act, 1955.

(2.) The facts in brief are that the parties to the proceedings got married on 9/4/1989, according to Hindu customs and rites, though no child was born from the said wedlock. The parties resided together for almost 7 years after which they parted ways on 27/11/1996.

(3.) The petitioner/appellant has claimed that she was subjected to various acts of physical and mental cruelty by the respondent and his family members.