RITABEN ASHWINKUMAR PARMAR Vs. ASHWINKUMAR MANILAL PARMAR

JUDGEMENT

(1.) This appeal under Section 19 of the Family Courts Act, 1984, is at the instance of a unsuccessful wife in a proceeding for divorce under the Hindu Marriage Act, and is directed against the judgment and order dated 1st May, 2004, passed by the Family Judge of Court No.2, Ahmedabad, in Family Suit No. 1511 of 2000, by which the learned trial Judge allowed the Suit filed by the plaintiff-husband for divorce and dissolved the marriage. The learned Judge also awarded a sum of Rs. 30,000/- in favour of the appellant herein by way of permanent alimony towards her maintenance.

(2.) The case made out by the respondent-husband in his application under Section 13 of the Hindu Marriage Act for dissolution of the marriage may be enumerated, rather in detail in order to appreciate the allegations of cruelty in proper perspective.

(3.) The Suit was contested by the appellant-wife by filing a written statement at Exh.7 and the defence taken up by the appellant-wife may be summed up thus: