KOMESH Vs. DARSHAN SHARMA

JUDGEMENT

(1.) Appellant/wife has filed this appeal under Section 28 of Hindu Marriage Act, 1955 aggrieved by judgment and decree dated 03.05.2007 passed by the Family Court, Gwalior, in case No.277-A/2006.

(2.) It is not disputed that the marriage of the appellant/wife with the respondent/husband was solemnized on 05.05.1992 by observing Hindu rites at Mihona, District Bhind.

(3.) The respondent/husband filed the Civil Suit No.277- A/2006 under Section 13 of Hindu Marriage Act, 1955 before the Family Court, Gwalior, seeking decree of divorce against the appellant/wife. The learned Trial Court proceeded exparte against the appellant/wife and passed the impugned judgment on 03.05.2007 granting a decree of divorce in favour of the respondent/husband.