POOJA SHARMA Vs. VIKRANT SHARMA

JUDGEMENT

(1.) A petition under Section 13 of the Hindu Marriage Act, 1955 (in short "the Act of 1955") was filed by Vikrant Sharma respondentpetitioner for dissolution of his marriage with Pooja Sharma, appellantrespondent by way a decree of divorce. The petition was allowed and assailing the judgment and decree dated 03.12.2013 passed by learned Additional District Judge, Amritsar, Pooja Sharma filed the instant appeal.

(2.) The facts extracted from the record are as under:-

(3.) The appellant contested the petition. In the written statement filed by her, she raised preliminary objections with regard to maintainability of the petition and suppression of true and material facts by the respondent.