MINAKASHI RATHOR Vs. CHANDRA DEEP SINGH RATHOR

JUDGEMENT

(1.) The Respondent-plantiff had filed a Suit No. 61 of 2016, "Chandra Deep Singh Rathor vs. Smt. Minakashi Rathor", under Sec. 13 (1) (i-a) of the Hindu Marriage Act, 1955. The said suit was decreed and by the judgment and decree dtd. 25/6/2019 of the trial court, the marriage solemnized on 19/5/2015 between the parties was dissolved.

(2.) Against the said judgment and decree dtd. 25/6/2019, the Appellant had filed a Civil Appeal No. 01 of 2019, "Smt. Minakashi Rathor vs. Chandra Deep Singh Rathor". The said Appeal has been dismissed on 19/2/2020.

(3.) Heard Mr. S.K. Poshi, learned Senior Advocate assisted by Mr. Ashutosh Posti, learned counsel for the Appellant and Mr. Sachin Kumar Sharma, learned counsel holding brief of Mr. Ganesh Kandpal, learned counsel for the Respondent.