BEENA DEVI Vs. MADHU RAJ SINGH

JUDGEMENT

(1.)

(2.) THIS appeal, preferred under Section 19 of the Family Courts Act, 1984 is directed against the judgment and order dated 28.8.2010 passed by the Additional Judge, Family Court, Rishikesh in Suit No.59 of 2009, whereby the said Court has allowed the Divorce Petition filed by the husband (present respondent) under Section 13 of the Hindu Marriage Act, 1955.

(3.) THE appellant contested the petition and filed her written statement before the trial court in which she admitted the marriage with the present respondent, but denied other allegations. It was further pleaded by her that it was she who was subjected to cruelty and harassment in her in-laws house. It is also pleaded that the alleged compromise said to have been entered between the parties was got signed against the wishes of the appellant.