MANOJ TIWARI Vs. ANJU TIWARI

JUDGEMENT

(1.) CHALLENGE in this appeal under Section 28 of the Hindu Marriage Act, 1955 (for short Act of 1955) is to the judgment and decree dated 25.2.2010 passed by First Judge of the First Additional District Judge, Panna in Civil Suit No. 25 A/2009; whereby petition preferred by respondent under Section 13 of the Act of 1955 for divorce has been allowed.

(2.) MARRIAGE between the appellant and respondent was solemnized as per Hindu rites on 22.4.2008. After marriage respondent wife started living with the appellant husband at Bhind. After staying for some time with him she experienced certain atrocities being meted out to her that she was illtreated by the in laws and the appellant husband who, a handicapped person, not only abused the respondent but her family members too as also physically illtreated her. Antagonized and having lost the patience to suffer the insulting behaviour, respondent filed an application under Section 13, 1955 Act on 12.5.2009.

(3.) BOTH the parties led evidence to substantiate their respective allegations.