RAMANDEEP KAUR Vs. AMANPREET SINGH

JUDGEMENT

(1.) The wife had obtained ex parte decree of divorce vide judgment and decree dated 06.05.2014.

(2.) The appellant has filed this appeal claiming that a fraud has been played upon her as well as on the Court. It is averred in the grounds of memorandum of appeal that she married with the respondent on 31.05.2013 after running away from her house. Initially, both families opposed the marriage, but they married with a hope that families would reconcile. The appellant claims that she was being humiliated by her in-laws and they used to spoil the mind of respondent against her, as the family members of the respondent entered into an conspiracy to get rid of her. The respondent in a clever manner asked the appellant to stay in a paying guest accommodation at Dabwali, District Sirsa, with the promise that he would keep visiting her and he would satisfy the ego of his family members. During her stay in the paying guest at Dabwali, District Sirsa, the entire expenses were borne by the respondent. The divorce petition was filed in the Court to satisfy his family members with an understanding that same would be withdrawn in the midway. The divorce petition was got filed before the trial Court on 28.02.2014 whereas the date of marriage was mentioned in the petition as 31.05.2013. The statutory bar of section 14 of the Hindu Marriage Act does not permit any Court to entertain a petition for dissolution of marriage before expiry of one year from the date of marriage.

(3.) section 14 of Hindu Marriage Act reads as follows;