MANJIT KAUR Vs. BALWANT SINGH

JUDGEMENT

(1.) THIS appeal has been filed by the appellant -wife against the judgment and decree dated 17.11.2014 passed by the trial court whereby the petition under Section 13 of the Hindu Marriage Act, 1955 (in short, "the Act") filed by the respondent -husband for dissolution of marriage on the ground of cruelty has been allowed.

(2.) A few facts relevant for the decision of the controversy involved as available on the record may be noticed. Marriage between the parties was solemnized on 13.12.1990 at Village Raidhariana, Tehsil Sunam, District Sangrur. After the marriage, both the appellant and the respondent resided together at Village Dhaliwal Bas, Village Jakhepal, Tehsil Sunam, District Sangrur as husband and wife and three children were born. Two children had died and one child namely Kirpal Kaur is alive who has been residing with the appellant wife. From the very beginning, the attitude of the appellant towards the respondent and his family members was not cordial.

(3.) WE have heard learned counsel for the appellant -wife and perused the record.