RUCHIKA NAYAK Vs. MANOJ KUMAR SAGAR

JUDGEMENT

(1.) This appeal has been preferred by the wife being aggrieved by the judgment dated 24.04.2019 passed by the Second Additional Principal Judge, Family Court, Jabalpur in Civil Suit No.252/18, whereby the petition filed by the wife for grant of divorce has been dismissed.

(2.) It is not in dispute that marriage between the appellant and respondent was solemnized on 10.12.2013. The appellant has been living separately from her husband since May, 2014.

(3.) Brief facts of the case are that after marriage ceremony of the appellant, the appellant was accompanied with the respondent and both resided together at Arabian Country Egypt, which was the place of the employment of the respondent. After elapse of the period employment, in Arabion country the respondent took the appellant to her matrimonial home at Meerut, after few days he left her at her parents house at Jabalpur. Thereafter, he never made any attempt to contact her or to bring back. He again joined a job at Gulf Arabian Country and returned back after six months to India, but he did not give any information regarding his return to the appellant. He always neglected his wife. On 13.10.2017, the respondent conveyed to appellant during the course of their conversation on social site whatsapp that breakdown of their marriage is essential, however to take divorce. Thereafter, appellant filed the petition for obtaining divorce under Section 13(1)(i-b) of the Hindu Marriage Act, 1955 against him at the Family Court, Jabalpur.