SMT. MANPREET KAUR Vs. DEVENDRA PAL SINGH

JUDGEMENT

(1.) It's a wife appeal, seeking quashing of the judgment dated 18.04.2013 passed by the Additional Judge, Family Court, Rishikesh in Matrimonial Case No. 60/2011 titled as "Devendra Pal Singh Vs. Smt. Manpreet Kaur", whereby the Suit filed by husband under Sec. 13(1)(i-a)(i-b) of Hindu Marriage Act, 1955 (hereinafter to be referred to as the "Act") was decreed, and consequent thereto, the marriage which was solemnized between them on 08.12.2003 was dissolved.

(2.) The issue of cruelty was agitated at the hand of appellant-wife which was the bone of contention for the proceedings under Sec. 13(1)(i-a)(i-b) of the "Act", before the family Court, Udham Singh Nagar, where the proceeding was initiated for dissolution of marriage.

(3.) Admittedly, according to parties to the dispute, marriage between them was solemnized on 08.12.2003 as per Sikh customs and rituals, as both husband and wife were the followers of the said sect. After the marriage traditionally wife joined her husband's home and they started living at Gadarpur, and as case of respondent-husband is and as expected from him and from the in-laws in the husband's place, provided all respect, care and affection to the newly wedded wife.