SAU VARSHA Vs. PRAVIN MADHUKAR

JUDGEMENT

(1.) CHALLENGE in this appeal is to judgment and decree for divorce rendered in mat rimonial proceedings under section 27 (l) (b) of the Special Marriage Act, 1954, bearing Spl. M. P. No. 9/2006. By the impugned judgment, divorce is granted to respondent by learned Adhoc Additional District Judge, Jalgaon on ground of desertion.

(2.) THIS is a case in which love marriage between the parties could not sail smoothly and fell on rocks within a short span. Admittedly, appellant Varsha and respondent Pravin are inhabitants of same locality of Chopda township. The parental house of appellant Varsha is situat ed leaving only one house midway of the parental house of respondent Pravin. They were in love with each other prior to settlement of the marriage. The marriage settlement took place before about couple of months of registrat ion of the marriage. Their marriage was registered at the Marriage Registrars office, Jalgaon, on 22nd December, 2000.

(3.) THE appellant-Varsha resisted the petition by filing written stat ement (Exh-20 ). She denied all the mat erial averments made by the respondent - Pravin. She denied that the marriage was performed against will of herself and the respondent - Pravin. She also denied that she resided with him only for six (6) days after marriage. She cat egorically denied that she was having illicit relat ions with a boy and, therefore, became pregnant. She denied that respondent - Pravin was under duress to perform the marriage at instance of her mat ernal relat ives. She denied that she has deserted him.