SEEMA MEHTA @ SHWETA MEHTA Vs. GAJESH DUTT MEHTA

JUDGEMENT

(1.) THIS appeal, preferred under section 19 of Fam­ily Courts Act, 1984, read with Section 28 of Hindu Marriage Act, 1955, is directed against judgment and order dated 31.07.2009, passed by Principal Judge, Family Court, Dehradun, in suit no. 204 of 2007, whereby said court has decreed the suit for divorce on petition under sec­tion 13 of Hindu Marriage Act, 1955, filed by the respondent Gajesh Dutt Mehta (husband).

(2.) HEARD learned counsel for the par­ties and perused the lower court record.

(3.) THE appellant (wife) contested the petition for divorce, and filed her written statement in which she admitted having got married to the respondent but denied the allegations of desertion and cruelty. Rather she alleged that the respondent is a drunkard, and hurls abuses, and assaults the appellant. However, this much is ad­mitted by her that she left house of her husband on 13.05.2002. It is also not de­nied that there is no issue born out of the wed-lock.