MEERA Vs. SHASHI KANT JHA

JUDGEMENT

(1.) Aggrieved by the judgment dated 15.10.2008 passed by the Principal Judge, Family Court, Gwalior, in Case No.33-A/2007 HMA whereby the application under Section 13 of Hindu Marriage Act filed by the respondent was allowed and decree of divorce was granted in favour of the respondent/husband, the appellant/wife has filed this appeal under Section 28 of the Hindu Marriage Act, 1955.

(2.) It is not disputed that the respondent married the appellant on 05.02.2003 observing the Hindu customs.

(3.) The respondent/husband filed the Civil Suit No.33-A/2007 before the learned trial Court on the ground of cruelty and desertion. The learned trial Court did not found it proved the ground under Section 13(1)(1a) of the Hindu Marriage Act. However, found the case proved under Section 13(1)(1b) of the Hindu Marriage Act and granted decree of divorce in favour of respondent/husband.