SONIA Vs. SANJAY MEHTA

JUDGEMENT

(1.) Present appeal is filed against judgment and decree dated 10.08.2011 passed by Judge, Family Court, Haridwar whereby Suit No. 128 of 2004 filed by the appellant wife under Section 13 and 27 of the Hindu Marriage Act was dismissed.

(2.) Heard Mr. S.K. Shandilya, Advocate for the appellant and Mr. Adavit Noliyal, Advocate for the respondents and perused the record.

(3.) Marriage of appellant / wife was solemnized with respondent/husband on 05.02003 as per Hindu rites and rituals. Appellant is resident of Haridwar and respondent is resident of Saharanpur. From the very inception of the marriage, there were differences between the parties and in the year 2004, appellant left her matrimonial home and came to her parental home. Since 2004, appellant is residing in her parental house.