RAJNI RANI Vs. VARINDERPAL AND ANOTHER

JUDGEMENT

(1.) Heard.

(2.) The appellant-wife, who was respondent No.1 before the trial court, preferred this appeal against the judgment and decree dated 20.02.2014 passed by District Judge, Mansa, whereby divorce was granted on a petition filed by the husband i.e. present respondent No.1, on the ground of cruelty and adultery. Respondent No.2 is a performa respondent.

(3.) The case of respondent No.1 before the trial court was that the marriage between him and the appellant was solemnized on 20.1.2011 according to Hindu rites and ceremonies at Mansa. The said parties lived together as husband and wife but were not blessed with any child. It was alleged that appellant was having illicit relations with respondent No.2. He came to know about the relationship after the marriage. He also learnt that the appellant had eloped with respondent No.2 and they were recovered by the police. At that time, the appellant made a statement before the police against respondent No.2 under the pressure of her parents but later on she appeared in court and resiled from her previous statement to save her paramour Rajiv Jain, present respondent No.2. The said respondent was acquitted in a case under Section 376 of the Indian Penal Code.