SHALU Vs. SANDEEP SONI

JUDGEMENT

(1.) The present appeal has been filed assailing the order dated 22nd May, 2014 passed by the Principal Judge, Family Courts, Karkardooma Courts, Shahdara, Delhi dismissing the application of the appellant -wife under Sec. 24 of the Hindu Marriage Act, 1955 ('HMA' hereafter for brevity).

(2.) The undisputed facts giving rise to the present petition are that both parties to the present appeal were divorcees at the time of their marriage on 27th June, 2010. The scale of the marriage can be discerned from the admitted fact that the marriage was performed at the Richi Rich Banquet Hall on the Ring Road, Shalimar Bagh, New Delhi.

(3.) The appellant -wife claims that on 16th August, 2010, she was thrown out of the matrimonial home. On 5th September, 2012, the respondent -husband filed a petition under Sec. 13(1) (ia) & (ib) of the HMA seeking dissolution of the marriage of the parties by a decree of divorce.