ARCHANA TRIPATHI Vs. CHANDRAKANT TRIPATHI

JUDGEMENT

(1.) The appellant has preferred the present appeal against the judgment and decree dated 13.12.2006 passed by the learned Additional District Judge, Mauganj, District Rewa in Hindu Maintenance case No.3/2005, whereby the application of the appellant under section 18 of the Hindu Adoption and Maintenance Act, 1956 (hereinafter it will be referred to as 'The Act') was dismissed.

(2.) It is admitted that the appellant is wife of the respondent. Their marriage took place in the year 1985 and from marriage since the year 1998, the appellant was not residing with her husband. It is also admitted that the respondent had moved an application under section 10 of the Hindu Marriage Act, 1955, which was dismissed on 24.8.2005.

(3.) The appellant has moved an application under section 18 of the Act that her marriage took place on 26.5.1985, whereas her Gauna took place on 23.2.1992.