PREETI CHETARI Vs. VEER BHADUR SINGH

JUDGEMENT

(1.) The instant First Appeal has been filed by appellant-Smt. Preeti Chetari against the order dtd. 12/12/2018 passed by the Principal Family Judge, Family Court, Dehradun in Original Suit No. 594 of 2012 titled as 'Smt. Preeti Chetari vs. Shri Veer Bahadur Singh Chetari', whereby the suit filed by the appellant under Ss. 13(1)(ia) and 25 of the Hindu Marriage Act, 1955 for divorce and permanent alimony has been dismissed.

(2.) The marriage between the parties was solemnized on 15/5/2007 and they are living separately since 27/7/2012. There is one child from the marriage, who is at present 15 years of age. The marriage between the parties is a dead marriage in view of the judgments of the Hon'ble Supreme Court.

(3.) The relevant details of the present appeal are as follows :- <IMG>JUDGEMENT_31_LAWS(UTN)10_2024_1.jpg</IMG> <IMG>JUDGEMENT_31_LAWS(UTN)10_2024_2.jpg</IMG>