SHOBHA KALRA Vs. KAMAL KALRA

JUDGEMENT

(1.) The appellant, Shobha Kalra has come up in this appeal against the judgment and decree dtd. 24/1/2018 passed by learned Additional District Judge, Rewari whereby her petition for divorce under Sec. 13(1)(i-a) and (i-b) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act, 1955) has been dismissed.

(2.) The brief facts of the case are that the marriage of the petitioner-appellant was solemnized with the respondent on 26/4/2009 at Derawal Bhawan, Gurgaon, in accordance with Hindu rites and ceremonies. Out of this wedlock, a daughter namely Ridhima was born on 31/3/2010.

(3.) The petitioner-appellant was working in Orion Hundai Work Shop, Gurgaon. On 13/5/2013, the respondent reached at the office of the petitioner and in the presence of staff members, hurled abuses, threatened with dire consequences and the matter was reported to the Police Civil Line, 1 of 8 Gurgaon.