SARABJIT KAUR Vs. GOPAL SINGH

JUDGEMENT

(1.) The wife has preferred this appeal against the judgment and decree dated 19.03.2018 dissolving her marriage with the respondent under Section 13-B of the Hindu Marriage Act after recording statements of the parties.

(2.) The appellant has approached this Court on the ground that her husband is a very clever person. They had been living happily and blessed with two children i.e. one daughter Husanpreet Kaur, born in the year 2014 and a son Harshdeep, born in the year 2007. Taking advantage of the innocence of the appellant, the husband had taken her in confidence for getting a divorce as he wanted to settle abroad for the welfare of the family.

(3.) As such, divorce papers were got signed on the pretext that it was difficult to get Visa for whole of the family for permanent immigration to some good country. The appellant was allegedly taken in confidence by the husband that she will not tell anything about the divorce to her parents or any of the relatives as it was not sure whether he would get the Visa or not.