(1.) The present appeal has been filed against the order dated 12.02.2018 passed by the Family Court by which the petition filed by the appellant/wife seeking divorce under Section 13(1)(ia) of the Hindu Marriage Act, 1955 has been dismissed. Despite service, none has chosen to appear in the matter on behalf of the respondent/husband. We may note that the respondent/husband had not appeared even before the Family Court and the matter was proceeded ex-parte.
(2.) The necessary facts to be noticed for the disposal of the present appeal are that the marriage between the parties was solemnized on 29.03.2007 at District Aara, Bihar. One male child was born on 18.06.2007 from the said wedlock, who is in the care and custody of the appellant herein. Post marriage, initially the parties shifted to Rewari, Haryana. The parties are living separately since July 2014.
(3.) The case set up by the appellant/wife was that she was subjected to various cruelties at the hands of the respondent/husband. The family court has rejected the petition seeking divorce purely on the ground that no specific instances of cruelty have been made and the instances detailed in the petition are general and routine allegations, which are not substantiated.