KIRAN Vs. MOHAN SINGH

JUDGEMENT

(1.) THIS appeal under section 28 of the Hindu Marriage Act, 1955 has been preferred by the appellant being aggrieved by the judgment and decree dated 13th January, 2003 passed by Presiding Officer, Family Court, Bhopal in RCS No. 200A/02 whereby the divorce petition filed by the respondent has been allowed and the marriage solemnized on 2nd May, 1995 in between the appellant and respondent has been dissolved.

(2.) THE facts of the case in short are that the marriage between the appellant and respondent was solemnized on 2nd May, 1995 in Samuhik Vivah Sammelan, Bhopal according to Hindu Rites and Customs. They discharged the conjugal obligations for sometime but on 24th June, 1997 the appellant went to her parental house and did not return. Thereafter, the respondent along with his relatives went several times to bring her father did not send her and also misbehaved with them. The appellant has deprived him from conjugal obligations without any reason, therefore, the petition was filed to dissolve the marriage solemnized on 2nd May, 1995.

(3.) BEING dissatisfied with the judgment and decree passed by the trial Court the instant appeal has been preferred under section 28 of the Hindu Marriage Act, 1955 for setting aside the same on the grounds mentioned in the memo of appeal.