SAVITA KAMBOJ Vs. YASHPAL SINGH KAMBOJ

JUDGEMENT

(1.) THIS appeal, preferred under Section 19 of Family Courts Act, 1984, is directed against the judgment and order dated 17.05.2008, passed by Principal Judge, Family Court, Dehradun, in suit No. 202 of 2002, whereby the petition of the hus­band (present respondent), for divorce is allowed, and decree of divorce has been passed.

(2.) HEARD learned counsel for the ap­pellant. None present on behalf of the re­spondent.

(3.) THE present appellant, who was respondent before the trial court con­tested the petition and filed her written statement in which she admitted her marriage with the petitioner and also admitted that a son was born out of the wedlock. However, rest of the contents of the petition were denied and it is stated that it was the petitioner, who ill-treated the appellant. It is further pleaded that the petitioner used to drink liquor and quar­rel with the appellant. It is admitted by that appellant in her written statement before the trial court that she is in service with the Forest Department, and lives in a quarter, allotted to her. However, it is stated that the petitioner not only runs three-wheeler but also runs a sweet shop. Lastly, it is stated that articles given in the marriage should be returned back to the appellant, else Rs. 75,000/- be directed to paid to her.