DEEPIKA Vs. NITIN

JUDGEMENT

(1.) Being dissatisfied with Judgment and Decree dtd. 20/2/2023 passed by the learned District Judge, Ambejogai, District Beed in Regular Civil Appeal No. 09/2022 arising out of Judgment and Decree dtd. 9/12/2021 passed by the learned Civil Judge, S. D., Ambajogai, in H. M. P. No. 80/2017, the Appellant has invoked the jurisdiction of this Court under Sec. 100 of the Code of Civil Procedure, 1908.

(2.) Present Appellant is original Respondent-wife and the Respondent is original Petitioner-husband in H. M. P. No. 80 of 2017. For the sake of brevity, parties to the present appeal, hereinafter shall be referred as per their original description as the Petitioner-Husband and Respondent-Wife.

(3.) The Petitioner-husband filed H. M. P. No. 80 of 2017 and prayed for decree of divorce against the Respondent/Wife under Sec. 13 (1) (i-a) and 13 (1-A) (ii) of the Hindu Marriage Act.