VIBHA SHUKLA Vs. KAILASH DWIVEDI

JUDGEMENT

(1.) This is wife's appeal under Sec. 28 of the Hindu Marriage Act, 1955 (hereinafter referred to "the Act of 1955"), directed against the impugned judgment and decree dtd. 14/3/2019, passed by IVth Additional District Judge, Rewa in HMA Case No.21-A/2017, dissolving the marriage between the parties under Sec. 13(1) (i a) & 13(1) (i b) of the Act of 1955 on the ground of cruelty and desertion, respectively.

(2.) Brief facts for adjudication of the present appeal are as under:-

(3.) The case of the appellant-wife is that there is sufficient cause for her to live separately and when she has not lived with the respondent- husband; there is no question of causing any cruelty. According to her, the learned Court below has miserably failed to appreciate the evidence in right perspective. Neither the ground of cruelty nor of desertion is proved.