INDU Vs. SUNIL BABU

JUDGEMENT

(1.) The appellant by way of present appeal impugns the judgment dtd. 20/11/2017, whereby the petition filed by the respondent-husband under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as the 'Act') seeking dissolution of marriage on the ground of cruelty has been allowed and a decree of divorce has been passed.

(2.) The relevant facts necessary for deciding the present appeal are that the appellant-wife and the respondent-husband got married on 16/4/2006, as per Hindu Rites and Ceremonies at Gurgaon, Haryana. After their marriage, the parties co-habited as husband and wife at Bijwasan, New Delhi. Out of the wedlock, a female child namely, Diti was born on 24/1/2007.

(3.) On account of certain disputes and differences that arose between the parties, the respondent- husband filed a divorce petition for dissolution of marriage against the appellant-wife in the Family Court, Tis Hazari Court, Delhi on 19/8/2008 on the ground of cruelty.