SMT. ANJU BHATIA Vs. VIVEK BHATIA

JUDGEMENT

(1.) For the purposes of brevity, the Appeal No. 82/2015 is taken up as the leading case.

(2.) Brief facts of the case are that the marriage between the appellant/husband and respondent/wife was solemnized on 6.5.2011 at Dehradun (hereinafter since there being two appeals which has been preferred by the wife and one by husband, they are being referred as husband and wife).

(3.) The marriage thus held on 06.05.2011 was registered with the Registrar of Marriage at Dehradun. At the time of marriage the husband was working as an Engineer in Jet Airways, Mumbai where after the marriage the wife joined the husband and they lived together for 2 years and discharged their matrimonial obligations as husband and wife.