PARMINDER KAUR Vs. GURPREET SINGH

JUDGEMENT

(1.) The present appeal has been filed against the judgment and decree dtd. 13/8/2018 passed by the Additional District Judge, SAS Nagar, Mohali, whereby petition filed by Parminder Kaur-appellant under Sec. 13 (ia) of the Hindu Marriage Act, 1955, seeking dissolution of marriage, has been dismissed.

(2.) Marriage of the appellant and respondent was solemnized on 12/9/2005 as per Sikh Rites at Amritsar. Out of this wedlock, no child was born. They cohabited as husband and wife till 18/4/2008. As per appellant-wife, on 12/1/2009, she was given severe beatings by the respondent-husband and his family members. She was saved with the intervention of neighbours. In this regard, FIR under Sec. 326 and 324 IPC was registered. Ultimately, the appellant was thrown out of the matrimonial house on 5/1/2014. Hence, the petition.

(3.) Upon notice, respondent-husband (appellant herein) filed written statement taking preliminary objections with regard to maintainability, clean hands, concealment of facts, estoppel etc. On merits, all the allegations levelled by the appllant-wife were denied and prayer for dismissal of the petition was made.