MADHU SANGMESHWAR DHYADE Vs. SANGMESHWAR SHARANAPPA DHYADE

JUDGEMENT

(1.) At the outset, we must mention that when this matter was called out in the morning session, none appeared on behalf of the appellant. It was therefore dismissed for default. Thereafter, in the afternoon session, the matter was mentioned by the learned counsel for the Appellant, who stated that he was ready to go on with the matter. In these circumstances, we have restored the matter back and heard the learned counsel for the Appellant on the merits of the matter.

(2.) This Appeal is filed by the Appellant - wife, taking exception to the judgment and decree dated 29th May, 2008 passed by the Family Court No.1, Pune at Pune. This judgment was delivered in a Petition filed by the Respondent - husband for dissolution of marriage and for a decree of divorce on the ground of cruelty under Section 13(1)(ia) of the Hindu Marriage Act, 1955. By the impugned judgment, the Divorce Petition filed by the Respondent - husband was allowed and the marital ties between the Appellant - wife and the Respondent - husband were dissolved by a decree of divorce as contemplated under Section 13(1)(ia) of the Hindu Marriage Act, 1955.

(3.) The brief facts giving rise to the present controversy are that the Respondent - husband and the Appellant - wife were married as per Hindu rites and ceremonies at Udgir on 28th April, 1998. It was an arranged marriage. The entire expenses of the marriage were borne by the parents of the Appellant - wife at Udgir. Out of the said wedlock, the couple was blessed with a son named Jay who was born on 15th December, 2004.