LEE ANNE ELTON Vs. ARUNODAY SINGH

JUDGEMENT

(1.) This is an appeal filed under Sec. 39 of the Special Marriage Act, 1954 (herein after referred as 'Act of 1954') r/w Sec. 19 of the Family Courts Act, 1984 against the judgment and decree dtd. 18/12/2019 passed by the Family Court, Bhopal in Regular Civil Suit No.89-A/2019 (Arunoday Singh vs. Lee Anne Elton).

(2.) Draped in brevity, the facts are that the appellant, a citizen of Canada met with respondent in the winters of 2012 in a Retreat in Goa. The appellant was working as Manager and Instructor in Ayurvedik Spa and Detox Centre at Goa. The appellant and respondent started dating from August 2013. In 2013, the respondent introduced the appellant to his family members as his girlfriend. In April 2016, the respondent visited Canada and met with the family members of the appellant. Both of them after meeting the family members decided to bind themselves in a wedlock. The respondent provided Rs.5,00,000.00 to appellant for running a cafe. The cafe business suffered huge loss. Despite that both of them solemnized marriage at Bhopal on 13/12/2016 under the provisions of Act of 1954. The Additional District Magistrate and Marriage Officer registered the said marriage.

(3.) Soon after the marriage, as per the stand of respondent, there were series of incidents which shows cruelty on the part of the appellant. In view of serious matrimonial discord, desertion and cruelty, the respondent filed Regular Civil Suit No.89-A/2019 before the Family Court, Bhopal. The Family Court put the other side to notice and decided the matter in favour of the respondent. Aggrieved, this appeal is filed.