MANJU Vs. NARINDER KUMAR

JUDGEMENT

(1.) For the reasons mentioned in the application, the same is allowed and the delay of 19 days in filing the appeal is condoned.

(2.) The appellant, Manju has come up in the appeal against the judgment and decree dtd. 4/10/2018 passed by the Family Court, Ambala whereby a petition filed by respondent-Narinder Kumar under Sec. 13(1)(i-a) and (i-b) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act, 1955) was allowed and the respondent was granted divorce on the grounds of cruelty under Sec. 13(1)(i-a) and desertion under Sec. 13(1)(i-b) of the Act, 1955.

(3.) The brief facts of the case are that the marriage of the appellant was solemnized with the respondent on 24/4/2012 at Delhi according to Hindu rites and ceremonies. However, no child was born out of their wedlock.