SMT. SANGEETA BHAKUNI Vs. PUSHKAR SINGH BHAKUNI

JUDGEMENT

(1.) Present appeal is filed against judgment and decree dated 08.05.2017 passed by Judge, Family Court, Almora whereby Civil Marriage Suit No. 2 of 2017 filed by the respondent husband under section 13 of the Hindu Marriage Act was allowed and divorce decree was passed.

(2.) Brief facts of the present case are that marriage between the parties was solemnized on 23.04.2008 as per Hindu Rites and Rituals. Husband/ respondent is working in Indian Army. Differences between the parties cropped up immediately after the marriage. After 7 months of marriage, appellant wife left her matrimonial house. She wanted to live separately with her husband only, so husband took her with him in Kanpur i.e. place of posting. In Kanpur also, the behaviour of the wife did not change and quarrel erupted between the parties on petty issues. From Kanpur husband/respondent was transferred to Arunachal Pradesh. In Arunachal Pradesh due to duty restrictions, it was not possible for him/respondent to take her wife along with him, therefore, he shifted his wife again to with his parents. Two months, thereafter, appellant/wife left her matrimonial home and went to her parental house. Therefrom, she made complaints to the superior officers of husband. Thereafter, husband sent a notice on 01.03.2012 to appellant wife for stopping his harassment. On this, wife and her parents reached husband's home and threatened him to falsely implicate him and his family. Husband lodged a complaint to the police station regarding this threat. Thereafter, wife lodged an FIR and filed a case under Sec. 125 Crimial P.C., 1973 Husband filed a case for divorce but the same was dismissed on some technical ground. Thereafter, husband again filed case for divorce, which was decreed vide impugned judgment dated 08.05.2017 in favour of the husband. Feeling aggrieved, appellant wife has approached this Court.

(3.) Heard Mr. P.S. Rawat, Advocate for the appellant and Mr. Lokendra Dobhal, Advocate for respondent and perused the record.