DR. PRERNA SINGH Vs. PRASHANT KUMAR

JUDGEMENT

(1.) This is a defendant's appeal by invoking the provisions under Sec. 19(1) of the Family Court Act, r/w Order 43, Rule 1 (d) whereby, she has sought a relief to set-aside the order dated 25.09.2013, passed by Principal Judge, Family Court, Dehradun, wherein her miscellaneous application registered as Miscellaneous Case No.41 of 2011, for setting aside the ex-parte decree was rejected.

(2.) Brief facts of the case according to the appellant herein is that her marriage was solemnized with the plaintiff of Suit No.570 of 2010 on 26.02.2009, in accordance with the Hindu rituals.

(3.) She contended that she is a qualified medical practitioner and the husband/respondent herein (plaintiff before the Court below) is an excise inspector, but on account of certain altercations coupled with the fact that according to the appellant, she wanted to practice as a doctor the same was not acceptable, further, since she also wanted to prepare herself for civil services which was not accepted by the husband and his family resulting into raising false allegations against her. Consequently, respondent filed the Suit No.570 of 2012, invoking under Sec. 13 for dissolution of marriage dated 26.02.2009.