RAJKUMARI Vs. SONU VISHWAKARMA

JUDGEMENT

(1.) Aggrieved by the Judgment and decree dated 27.09.2007 passed by the Second Additional District Judge(Fast Track Court) Ganjbasoda district Vidisha in case no. 47-A/2006 (H.M.A.), whereby the learned Second Additional District Judge has granted decree of divorce in favour of the husband/ respondent, the appellant / wife has filed this appeal under section 28 Hindu Marriage Act,1955.

(2.) It is not disputed that marriage between the appellant and respondent was solemnized on 22nd April 2004 at village Basoda by observing Hindu custom. This marriage was held in 'Samuhik Vivah Sammelan'(A common marriage platform in which number of couples particular community solemnized their marriage.

(3.) Brief fact transpired before the learned trial Court is that immediately after the marriage on 22-04-2004 the respondent / husband suspected that the appellant / wife is pregnant. The respondent took her to a maternity home Bhopal for her checkup. Whereby it was informed that the appellant/ wife is pregnant. Again on 01-06-2004 respondent/ husband got the appellant/ wife examined by a lady doctor in Uma Nursing Home at /village Basoda. Lady doctor informed that the wife/ appellant is ten weeks pregnant. It is alleged by the respondent that the appellant/ wife and her parents suppressed this fact and got her marriage performed with respondent/ husband. Therefore, respondent tried to get customary divorce (Chod-Chutti). But could not succeed. The family members of respondent/ husband despite assurance avoided any such proceeding.