MANPREET KAUR Vs. SALWINDER SINGH

JUDGEMENT

(1.) BY way of this appeal, Manpreet Kaur @ Malkiat Kaur -appellant (hereinafter referred to as "the appellant") assailed the judgment and decree dated 31.05.2013 passed by the learned Additional District Judge, Ferozepur, allowing the petition for dissolution of marriage by a decree of divorce under Section 13 of the Hindu Marriage Act, 1955 (in short "the Act of 1955") filed by her husband Salwinder Singh, petitioner -respondent (hereinafter referred to as "the petitioner").

(2.) THE relevant facts extracted from the record are as under:

(3.) THE petitioner filed replication controverting the pleas taken in the written statement and reiterated the averments made his petition. On the pleadings of the parties, following issues were framed: - -