CAPTAIN RADHA ASHISH SHARMA Vs. MAJOR ASHISH SHARMA

JUDGEMENT

(1.) THE appellant has challenged in this appeal judgment and order dated 11/4/2004 passed by the Family Court at Pune in Petition A. No.905 of 2000. By the impugned order the marriage solemnised between the petitioner and the respondent on 9th December, 1994, is dissolved by a decree of dissolution on the ground of cruelty under Section 13(1)(ia) of the Hindu Marriage Act, from the date of the order.

(2.) IT is necessary to give a gist of the facts to understand the nature of the matrimonial discord.

(3.) THE appellant is a Tamilian. She is M.Sc. in nursing. The respondent is a Punjabi. He is a doctor by profession. His parents are staying at Jalandar. His mother is M.Sc., M.Phil. At the relevant time she was serving as a professor of Botany. The respondent's father is M.Sc. He was working as a professor of Zoology.