RITA RAJ Vs. PABITRA ROY CHAUDHURI

JUDGEMENT

(1.) The present appeal, is filed under Sec. 19 of the Family Courts Act, 1984 [FC Act], assailing the Judgment dtd. 31/8/2023 [Impugned Judgment] passed by the Learned Principal Judge, Family Courts, Shahdara,Karkardooma Courts, Delhi [Family Court], in HMA No. 741/2011 (renumbered as HMA No. 48273/2016), titled as 'Rita Raj vs. Pabitra Roy Chaudhuri', whereby the marriage between the Appellant-Wife and the Respondent-Husband was dissolved on the ground of cruelty under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 [HMA]

(2.) The marriage between the Appellant-Wife, who is a Group 'A' officer of the Indian Railway Traffic Service [IRTS], and the RespondentHusband, who is an Advocate by profession, was solemnized on 25/1/2010 at Delhi in accordance with Hindu rites and ceremonies. The marriage was the second for both parties, and no children were born from this union.

(3.) Prior to this marriage, both parties had been divorced from their respective earlier spouses, the Appellant having obtained a decree of divorce in the year 2003 and the Respondent having secured a divorce from his previous marriage in the year 2007.