SUNITA Vs. CHAINPAL

JUDGEMENT

(1.) The wife has challenged the judgment dated 21.11.2015 by virtue of which the learned Family Court, Laksar, District Haridwar had allowed the petition under Section 13 of the Hindu Marriage Act, preferred by the plaintiff-respondent, the husband, whereby a Suit under Section 13 of the Hindu Marriage Act for dissolution of marriage dated 11.03.2008, as solemnized between the parties at village Nanhera, District Jyotiba Fulenagar has been decreed consequently the marriage between them has been dissolved.

(2.) The appellant-wife in the appeal, based on the grounds which has been taken by her for challenging the impugned judgment dated 21.11.2015, passed in Case No. 195 of 2012 "Chainpal Vs. Smt. Sunita", are that she was married with the plaintiff-respondent on 11.03.2008 and out of the wedlock, a son was born, who at the time of institution of the proceedings for dissolution of marriage was living with her.

(3.) She submitted that though she was severely tortured and harassed by the respondent-husband and even to the extent that she was ousted from the matrimonial home. Despite of it, the respondent-husband, to give colours to his allegations has instituted the proceedings for dissolution of marriage which has been decreed and the marriage between them, as solemnized on 11.03.2008 was dissolved.