MEENU Vs. AJAY SINGH

JUDGEMENT

(1.) The present appeal has been directed against the ex-parte judgment and decree dated 21.01.2014 passed by the District Judge, Pathankot, allowing the petition filed by the respondent (husband) for dissolution of marriage of the parties under Section 13 of the Hindu Marriage Act, 1955.

(2.) The parties tied marital knot on 01.03.2008 at Sujjanpur, Tehsil and District Pathankot. The respondent prayed for a decree of divorce levelling allegations against the appellant that she is guilty of subjecting her husband to cruelty and withdrawing from his society without any reasonable cause or excuse. It is averred that she refused to consummate the marriage and declared that he was not a man of her liking. She used to taunt by saying that her husband had an ugly face. She used to pick up quarrels on petty matters and had been leaving the matrimonial home without consent of the respondent. She even threatened to involve the respondent in some false case. She along with her sister and brother-in-law caused injuries to his parents for which FIR under Sections 324, 323/34 of the Indian Penal Code was registered against the accused. She deserted the respondent for a period of more than two years before filing of the petition.

(3.) The appellant was proceeded against ex-parte as she failed to appear in the Court after publication of the notice in newspaper Daily Jagbani on 03.12.2013.