SAROJ KUMARI Vs. VED PARKASH

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated May 8, 1987, passed by learned Additional District Judge, Rohtak, whereby a petition filed by Ved Parkash-husband (respondent No. 1) under Section 13 of the Hindu Marriage Act (for short the Act) was allowed and marriage between the parties dissolved by a decree of divorce.

(2.) The facts as emerge from the record may be noticed thus :

(3.) The marriage between the parties took place on March 8, 1976. They lived as husband and wife at village Chhara for about 5/6 years and their cohabitation led to the birth of three female children out of whom, only one is surviving and living with respondent No. 1. The appellant is working as J.B.T. teacher whereas her husband respondent No. 1 is working as a clerk in the Government High School in District Rohtak. Some time in the year 1983, the appellant left the village of the husband as she was posted as a teacher in village Shampura.