VIJAY PRAKASH Vs. PREETI CHATURVEDI

JUDGEMENT

(1.) THIS appeal has been preferred by the applicant appellant against the dismissal of his application for decree of divorce by dissolution of marriage on grounds under section 13 (1) (i-a) and (i-b) of Hindu Marriage 1955. .

(2.) APPLICANT/appellant and non -applicant / respondent are husband and wife account of having performed marriage on 11. 05. 2003 at Rewa as per Hindu anc rituals, applicant/appellant was appointed as Lieutenant in the Indian Ar w. e. f. 12. 06. 1999. He was promoted to the rank of Captain in June. 2000. He we posted at Delhi in February. 2002. Thus, at the time of marriage, he was holding the post of Captain. Later on, in July, 2003, he was promoted as Major and was posted at Mhow (Indore ). He was transferred to Leh (J and K) in January, 2004 and was thereafter transferred to Banglore in May, 2005. Thus, at the time of marriage, applicant/appellant was Captain in Indian Army.

(3.) ACCORDING to the applicant/appellant, the respondent-wife is having qualification of M. Sc. and M. B. A. Her father was retired from M. P. E. B. and after superannuation, he was engaged in the business of contractor ship. Respondent herself was engaged as Development Officer with Bajaj Alliance at Rewa from november, 2005 to May, 2006 and was at the time of filing of divorce petition holding the post of Manager, Human Resources in J. P. Cement at Rewa.