RAJNI Vs. VIJAY

JUDGEMENT

(1.) The present appeal has been filed challenging the judgment dated 10.08.2018 passed by the Family Court in HMA No. 92/18 whereby the petition under Section 13 (1) (ia) and (ib) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'HMA') filed by the respondent/husband for the dissolution of marriage has been allowed and the marriage has been dissolved by a decree of divorce.

(2.) The necessary facts required to be noticed for disposal of this appeal are that marriage between the parties was solemnized on 28.11.2010 at Delhi, according to Hindu rites and customs. Marriage was consummated but no child was born from the said wedlock.

(3.) Disputes and differences having arisen between the parties, the respondent/husband filed a petition under Section 13 (1) (ia) and (ib) of HMA seeking dissolution of marriage by passing a decree of divorce on the ground of 'cruelty' and 'desertion'.