PINKI RANI SAINI Vs. PARVEEN KUMAR SAINI

JUDGEMENT

(1.) The appellant Pinki Rani Saini has come up in appeal against the judgment and decree dtd. 12/9/2018 passed by the learned Additional District Judge, Kurukshetra whereby the petition filed by the respondent-Parveen Kumar Saini was allowed and he was granted divorce under Sec. 13 of the Hindu Marriage Act, 1955.

(2.) In the present case, the appellant did not appear since 24/5/2019. On 30/5/2019, Mr. Nagar Singh, Advocate appeared for Mr. A.S.Shera, Advocate for the appellant and the matter was referred to the Mediation and Conciliation Centre for mediation. However, the mediation could not take place in the absence of the parties. Thereafter, on 16/1/2020 and 5/4/2022, none appeared for the appellant. Today when the case was taken up on 19/7/2022, none appeared for the appellant even in second round and, thereafter, appeal has been taken up for final disposal.

(3.) The brief facts of the case are that the marriage between the parties was solemnized on 23/5/2004 at Bahri Mohalla Thanesar, Kurukshetra, according to Hindu rites and ceremonies. After marriage, both the parties lived together as husband and wife at village Gangauri, Tehsil Ladwa, Distrit Kurukshetra and two children were born on 26/6/2007 and 21/11/2009. The petitioner-respondent went abroad for earning his livelihood in October, 2011 to January, 2013 and again on October 2014, he went to Singapore and came back from there in November, 2014. When he came to his house, he came to know that his wife was pregnant of about two months seven days. He got her ultrasound test done and found that she was pregnant. In his absence, the appellant-wife developed illicit relations with respondent No.2-Vinod son of Jiya Lal, resident of Hiranchhapar, Tehsil Radaur, District Yamuna Nagar. The respondent-wife had finally deserted the respondent-husband since October, 2014.