MAYA Vs. RAJU RAJORIYA

JUDGEMENT

(1.) By this first appeal under Section 28 of Hindu Marriage Act, 1955 (hereinafter referred to as the 'Act'), the appellant has assailed the validity of the judgment and decree dated 16.10.2019 passed by Fourth Additional District Judge Dabra, District Gwalior in Case No. 88/2015 (HMA), by which the petition preferred by the respondent under Section 13 of the Act has been allowed.

(2.) It is pertinent to mention here that in this case appellant Smt. Maya shall be referred hereinafter as 'wife' and respondent Raju Rajoriya shall be referred hereinafter as 'husband'.

(3.) In order to appreciate the appellant's challenge to the impugned judgment and decree, few facts need mention, which are stated infra.