ANJANA SINGH Vs. SHYAM SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellant-wife under Section 28 of the Hindu Marriage Act, 1955 against the judgment and decree dated 27.10.2014 passed by First Additional District Judge, District Burhanpur in HMA No.30/2011 whereby a decree of dissolution of marriage between the parties under Section 13 of the Hindu Marriage Act, 1955 has been passed.

(2.) It is not in dispute that the appellant and respondent are husband and wife. Their marriage was solemnized on 25.11.2003 according to Hindu religion and rites. They have a daughter aged about 7 years who is residing with the appellant.

(3.) The divorce petition has been filed by the respondent- husband against the appellant-wife on the grounds that from beginning of marriage the appellant-wife insulting him and used to quarrel without any reason. She used to go frequently to her parent's house and stayed there. When the respondent-husband objected the appellant-wife, she used to pressurize him to leave his family and to live at her maternal house. The respondent-husband is the only son of his parents. He has been mentally harassed by his wife. The wife deserted her husband and is residing separately for more than last two years with her parents without any sufficient reason. Hence, the respondent-husband has filed petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955 for divorce.