NEENA Vs. YOGESH SHARMA

JUDGEMENT

(1.) This appeal has been filed by the appellant/wife questioning the legality of the judgment and decree dated Feb. 28, 2015 passed by the Family Court in HMA Petition No. 246/2014 (Old No.527/11) dissolving her marriage with the respondent.

(2.) Alleging cruelty and desertion against the appellant/wife the respondent/husband filed a petition under Sec. 13(1)(ia) & (ib) praying for dissolution of his marriage by a decree of divorce. The Family Court allowed the petition on both the grounds.

(3.) The background of this failed marriage is the emotional setback suffered by the appellant, who was unmarried, but married to a divorcee. She was unable to reconcile to the hard reality that she was a 'second wife' and that her husband was 'second hand'.