GEETA SHARMA Vs. ANIL KUMAR SHARMA

JUDGEMENT

(1.) Learned counsel for the parties have been heard.

(2.) The present appeal is preferred against the judgment and decree dated 24.11.2009 passed by District Judge (Family Court), Bhiwani, vide which the petition filed by the present respondent under Section 13 of the Hindu Marriage Act (Act for short) was allowed and the marriage between the parties was dissolved. The appellant, feeling aggrieved of the relief granted to the respondent, came in appeal.

(3.) The case of the respondent-husband, emerging from his pleadings, was that the marriage between the parties was solemnized on 8.2.2003 at Bhiwani as per Hindu rites and ceremonies. They came to Chandigarh on 10.2.2003 and lived there as husband and wife. However, no child was born to them. At the relevant time, the respondent was preparing for Civil Services examination and his source of income was private tuitions.