LAXMI BAI Vs. ARVIND SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellant-wife against the judgment and decree dated 18.12.2009 passed in Civil Suit No.148-A/2009.

(2.) The respondent filed a suit for divorce under section 13-B of Hindu Marriage Act, 1955. He pleaded that marriage of the respondent/husband was performed with the appellant 3 years before in accordance with Hindu rituals. After marriage some dispute arose between the appellant and respondent and it was not possible for them to live together. They have tried to resolve the dispute. However, the dispute was not resolved. Hence, they want decree of divorce by mutual consent. The suit was filed on 27.10.2009. Along with the plaint, an affidavit was also filed. Same day the affidavit of wife was also filed. It is mentioned by the wife that she has agreed for divorce because it was not possible to live together.

(3.) On the basis of aforesaid, trial court by impugned judgment passed a decree of divorce on mutual consent.