REGENT COMPUTRONICS PVT. LTD.

Jayshree Appellant

V/S

DEVENDRA Respondents

Referred Judgements :-

MANOJ KEDIA V. ANUPAMA KEDIA [REFERRED TO]
SANTOSH LALMANI TIWARI V. AARADHANA DEVI SANTOSH TIWARI [REFERRED TO]
KANCHAN DEVI VS. PROMOD KUMAR MITTAL [REFERRED TO]
ASHOK HURRA ASHOK HURRA VS. RUPABIPINZAVERI:RUPA ASHOK HURRA [REFERRED TO]
SWATI VERMA VS. RAJAN VERMA [REFERRED TO]
SANGHAMITRA GHOSH VS. KAJAL KUMAR GHOSH [REFERRED TO]
ANIL KUMAR JAIN VS. MAYA JAIN [REFERRED TO]
DEVINDER SINGH NARULA VS. MEENAKSHI NANGIA [REFERRED TO]
K OMPRAKASH VS. K NALINI [REFERRED TO]
DINESHKUMAR SUKLA VS. NEETA [REFERRED TO]
MITTAL RAMESH PANCHAL VS. STATE [REFERRED TO]
VEERENDRA SINGH VS. SEEMA RAJAK [REFERRED TO]

JUDGEMENT

(1.) Appellant- Jayshree and her husband-respondentDevendra are present in person and they have been identified by their respective Counsels.

(2.) They have filed an application under Section 13 (B) of Hindu Marriage Act, 1955 for the divorce by mutual consent vide I.A. No.1626 of 2016.

(3.) The marriage between the appellant and her husband was solemnized on 20th May, 2009. Their matrimonial relationship lasted for about two and half years. Due to some differences they have started living separately from December, 2011 and a report has been lodged thereafter by the appellant/wife against her husband in respect of cruelty caused by the respondenthusband and also filed an application under Section 13 (i) (a) of Hindu Marriage Act, 1955 for grant of decree of divorce. By the impugned judgment, aforesaid application has been rejected by the learned Trial Court.

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JAYSHREE Vs. DEVENDRA

Referred Judgements :-

JUDGEMENT

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