KIRAN BALA BANGAR Vs. VIJAY KUMAR BANGAR

JUDGEMENT

(1.) Challenge in the present appeal is to the judgment of the learned court below whereby petition filed by the respondent-husband under Section 13 of the Hindu Marriage Act, 1955 (for short, ''the Act'') for divorce, was allowed.

(2.) Briefly the facts of the case are that the marriage of the parties was solemnised as per Hindu rites on 13.2.2000 at Ludhiana. After the marriage, the parties resided in their matrimonial home. Out of their wedlock one male child was born on 13.12.2000, who is living with the appellant wife. Due to temperamental differences, the parties could not pull on together. The petition filed by the husband for dissolution of marriage was contested by the wife by filing reply denying all the allegations leveled by him.

(3.) The learned court below after considering the evidence on record, allowed the petition filed by the husband and granted a decree of divorce vide judgment dated 15.2.2008. Aggrieved against the judgment of the learned court below, the wife has filed appeal before this court.