ARSHDEEP KAUR Vs. BHARAT MASIH

JUDGEMENT

(1.) A petition was filed by Arshdeep Kaur, appellant-petitioner for dissolution of her marriage with Bharat Masih, respondent by way of a decree of divorce. The petition was dismissed with costs and assailing the judgment and decree dated 05.09.2009 passed by learned Additional District Judge, Moga, Arshdeep Kaur filed the instant appeal.

(2.) The facts culminating to the initiation of the instant appeal are as under:--

(3.) The respondent contested the petition. In his written statement, he pleaded that the marriage between him and the petitioner had taken place on 10.08.2006 by way of Anand Karaj ceremony and the date of marriage had been wrongly mentioned by the petitioner in her pleadings. He further alleged that after the marriage they lived together as husband and wife at New Sodhi Nagar Zira Road, Moga. The mother and brother of the petitioner took her from his house on 11.09.2006 on the pretext that she will return after 2-3 days, but she did not come back thereafter. The fact that prior to marriage the parties had love affair was admitted by the respondent and he disclosed that since the parents of the petitioner were not happy with the marriage, he and the petitioner filed a petition for protection before the Punjab and Haryana High Court which was allowed on 08.09.2006.