KAVITA Vs. ROHIT KUMAR

JUDGEMENT

(1.) Heard Shri Vibhu Rai, learned counsel for the appellant and Shri Pawan Singh Pundir, learned counsel for the respondent.

(2.) Present appeal has been filed under Sec. 19 of the Family Court Act, 1984 arising from the judgement and order dtd. 4/9/2015 passed by Principal Judge, Baghpat in Case No. 37 of 2013 (Rohit Kumar vs Smt. Kavita) whereby the marriage between the parties was dissolved without making provision for permanent alimony.

(3.) The Hindu marriage between the parties was solemnized on 15/12/2011. There are no children born to the parties. Accordingly, respondent filed divorce suit on 1/2/2013 i.e. within two years of the marriage. In that, he disclosed that the appellant was quarrelsome from beginning and that she offered rude behaviour towards the family (including the parents) of the respondent. Then, of his own, respondent narrated an incident of the date 16/4/2012 wherein the appellant was shot at and was grievously wounded while she was on a way to her parental home in the company of the cousin brother of the respondent.