RIMPI Vs. YOGENDER

JUDGEMENT

(1.) Appellant-Rimpi remained unsuccessful before the trial Court in her endeavour to seek divorce under Section 13 of the Hindu Marriage Act, 1955 (hereinafter to be referred as 'the Act') against the husband-respondent.

(2.) Appellant filed petition under Section 13 of the Act for dissolution of marriage by decree of divorce on the averment that marriage of the appellant was solemnized with the respondent on 25.09.2006 according to Hindu rites and ceremonies. The marriage was consummated and a son was born out of their wedlock, who is living with the appellant-wife. The cousin of the appellant namely Meena Devi was also married to elder brother of the respondent-husband. Appellant alleged that Meena Devi had differences with her husband i.e. elder brother of the respondent. The strained relationship between Meena Devi and her husband also soared their relationship between the appellant and her husband. Respondent-husband started levelling immoral allegations.

(3.) For the purposes of deciding the present appeal, it will not be necessary to trace out the necessary details of pleadings and evidence adduced on record because the present appeal can be summed upon on the basis of proceedings undertaken before this Court itself. As a matter of fact, this Court passed an order dated 20.01.2015 fixing an amount of Rs. 2,000/- per month as maintenance pendente lite to the appellant-wife and her minor son under Sections 24 and 26 of the Act. The said amount was ordered to be paid from the date of application during pendency of the appeal in this Court. Besides maintenance, an amount of Rs. 11,000/- was ordered to be paid towards litigation expenses. The application CMM No. 154 of 2013 was accordingly disposed of in the above said terms.