SNEH LATA W/O. SRI. RAJ BAHADUR RAYAKWAD, D/O. LATE SRI SOMPAL SINGH Vs. RAJA BAHADUR RAYAKWAD S/O. SRI BIHARI LAL

JUDGEMENT

(1.) THIS appeal, preferred under Section 19 of the Family Courts Act, 1984, is directed against the judgment and order dated 24.3.2011, passed by the Judge, Family Court, Haridwar in Suit No. 204 of 2005, whereby said Court has decreed the suit for divorce instituted by the Respondent (husband) by moving petition under Section 13 of the Hindu Marriage Act, 1955.

(2.) HEARD learned Counsel for the Appellant and perused the lower court record. None turned up on behalf of Respondent even after service of notice.

(3.) APPELLANT , who was Respondent before the trial court, filed written statement in which she admitted that she was married to the present Respondent and two daughters were born out of the said wedlock. However, she denied the allegations of cruelty. She pleaded that her husband is a man of loose character. It is also alleged by her that after the retirement, the present Respondent wants to withdraw his provident fund, etc. and deprive the Appellant from the same. She has also pleaded that though she is living in the quarter of BHEL allotted to her husband, but she has no other house to go.