MEGHA NAUTIYAL Vs. DEEPAK BARTHWAL

JUDGEMENT

(1.) Both the parties are present in the Court today.

(2.) The appellant-wife has come up in appeal against the judgment and decree dtd. 22/5/2023, passed by Additional Judge, Family Court, Rishikesh, Dehradun, in O.S. No. 233 of 2021, titled as 'Smt. Megha Vs Deepak Barthwal', filed under Sec. 13 of the Hindu Marriage Act, whereby the divorce petition filed by the appellant has been dismissed.

(3.) Both the parties are not disputing the fact that the marriage between them took place on 18/11/2018, and they are living separately since 22/8/2020. Both the parties mutually agreed to give divorce to each other under Sec. 13B of the Hindu Marriage Act. The appellant-wife states that she does not want any permanent alimony since both of them are staying separately since 2020, and almost three and a half years have gone by now.