URMILA DEVI Vs. DEEPAK KUMAR VYAS

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 11-12-1995 in Civil Suit No. 36-A/94 by District Judge, Khandwa, granting decree of divorce in favour of respondent/husband.

(2.) Undisputably, the parties are Hindus and were married in the year 1986 in accordance with the rites and customs applicable to them. The parties thereafter lived together for some time and the appellant gave birth to a daughter. The appellant was, however, living separately from the respondent/husband for more than two years prior to his filing of present petition for divorce.

(3.) The respondent/husband filed a petition under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as the 'Act' for short) against the appellant/wife seeking a decree for divorce on the ground of 'cruelty' and 'desertion'.