VIMLA YADAV Vs. GOPAL YADAV

JUDGEMENT

(1.) APPELLANT/petitioner has filed this appeal under Section 280 of the Hindu Marriage Act against the judgment and decree dated 13. 2. 2001 in Matrimonial Case No. 92/99 passed by IXth Additional District Judge Indore whereby dismissing the petition for the dissolution of marriage filed on the ground of cruelty and desertion.

(2.) THE admitted facts of the case are that the marriage in between the appellant and the respondent was performed on 13. 5. 1994 at Indore according to Hindu Rites and Customs and that they have no issue from the wedlock.

(3.) IT is also not in dispute that the appellant petitioner has lived with her husband for about 2 years in the matrimonial house.