KAMLESH DEVI Vs. RAJESH DUA

JUDGEMENT

(1.) FEELING aggrieved by the judgment and decree dated 06.11.2006 passed by Additional District Judge, Narnaul, whereby the petition filed by the respondent husband under Section 13(1)(i -a) of the Hindu Marriage Act, 1955 (for short 'the Act of 1955') for dissolution of marriage by a decree of divorce was allowed, the appellant -wife had approached this Court by way of instant appeal.

(2.) A matrix of the facts necessary for adjudication of the present appeal are as under:

(3.) THE petitioner filed replication controverting the submissions of the respondent and reiterating the pleas raised by him.