SONA Vs. KARAMBIR SON OF HIRA NAND

JUDGEMENT

(1.) APPELLANT wife has filed this appeal under Section 28 of the Hindu Marriage Act (in short the Act) assailing the decree of divorce granted against her under Section 13 of the Act.

(2.) ADMITTEDLY appellant was married with the respondent on 30.5.1980 at village Mori, Tehsil Charkhi Dadri according to Hindu rites. After marriage the appellant lived with the respondent -husband in his village Gahli.

(3.) THE appellant denied the allegations that she is having incurable unsoundness of mind or her behaviour is abnormal. According to her when she lived in the matrimonial home she performed all her duties. She has not caused any mental cruelty to her husband. Even the Medical Board has not opined that she suffers from incurable unsoundness of mind. According to her she was turned out of the matrimonial home by her husband and therefore, she is residing with her parents.