KITTY BHARDWAJ Vs. LALIT PYARE LAL BHARDWAJ

JUDGEMENT

(1.) The present Appeal under Sec. 19 of the Family Courts Act, 1984 has been filed by the appellant-wife against the judgment and decree dtd. 29/11/2018 passed by the learned Family Court in HMA No. 1036/2014, whereby the petition seeking dissolution of marriage under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 filed by the respondent has been allowed.

(2.) The respondent-husband had initially filed a divorce petition before the Family Court, Bandra, Mumbai however, subsequent to appellant-wife moving transfer petition before the Hon'ble Supreme Court, the trial of the case was transferred to the jurisdiction of Delhi Courts and thus, the matter was listed before the Family Court, Saket, New Delhi.

(3.) The marriage was solemnized on 15/4/1973 in New Delhi and registered in Mumbai. Both parties are Hindus and American citizens, holding 'Overseas Citizen of India' status. Two children were born out of this wedlock. After about 41 years of marriage, the respondent-husband sought divorce from the appellant.