KHUSBOO SINGH Vs. SANDEEP KUMAR

JUDGEMENT

(1.) The instant appeal is preferred against the judgment and order dtd. 12/7/2024 passed in Original Suit No. 673 of 2020, Sri Sandeep Kumar v. Smt. Khushboo Singh, by the court of Principal Judge, Family Court, Dehradun ("the case"). By it, the petition filed by the respondent under Sec. 13(1)(i-a) & (i-b) of the Hindu Marriage Act, 1955 ("the Act") has been allowed and the marriage between the parties solemnized on 3/12/2024 has been dissolved by a decree of divorce.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The respondent did file a petition for divorce under the Act on the following grounds:-