RUPALI W/O SACHIN Vs. SACHIN SOPAN

JUDGEMENT

(1.) This appeal is directed against judgment and decree passed by the Principal Judge, Family Court, Aurangabad in Petition No.A392/2016, whereby the decree for dissolution of marriage of the appellant/wife and respondent/husband is passed by the Court on 16.05.2017, on the ground of cruelty under Section 13 (1) (ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as the "Act").

(2.) Respondent in the appeal is the husband. Hereinafter for clarity, the husband is referred as "petitioner" and the wife is referred as "respondent", in accordance with their status in the divorce petition.

(3.) Undisputed facts in between the parties are that, the marriage of petitioner and respondent was solemnized on 14.02.2013 and they are issueless. After the marriage respondent cohabited with petitioner at Nashik and that time she was pursuing her education in Bachelor of Arts (Second Year). It is also not disputed that even after the marriage respondent continued her education and for that purpose she used to stay at her parental home at Aurangabad during the period of examination.