SMT. SHIKHA SHARMA Vs. SOMIT SHARMA

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 19.3.2015 passed in Civil Suit No.4-A/2015. By the aforesaid judgment trial Court dismissed the suit filed by the appellant-wife under Section 13(1) of Hindu Marriage Act 1955.

(2.) Appellant-Wife filed a suit for divorce. She pleaded in the plaint that marriage of the appellant and respondent was solemnized on 5.5.2005 in accordance with Hindu Rites and Rituals at Pune. Respondent was working as Area Sales Executive in Indian Tobacco Company at Nagpur. At the time of marriage family members of the appellant had given sufficient amount. After marriage the respondent refused to take appellant at Nagpur. She was forced to live with the family members' father and mother of the respondent at Pune. They practiced cruelty with the appellant. Mother of the respondent did not permit the appellant to live with the respondent.

(3.) In 2005 the appellant came to Jabalpur. Thereafter, she noticed that she was pregnant. She informed aforesaid fact to the respondent and his family members. However, the respondent did not pay any heed to the problems of the appellant her delivery had taken place at Jabalpur, expenses of her delivery were incurred by her father and mother. Since then appellant was living at Jabalpur. Respondent had not taken care of the appellant and she was not paid any money for her child and herself.