NIDHI DHANKAR Vs. AJIT SINGH

JUDGEMENT

(1.) Nidhi Dhankar appellant-wife has challenged the judgment and decree dated 16.4.2018 passed under Section 13- B of the Hindu Marriage Act, dissolving the marriage of appellant and respondent.

(2.) It has been urged that a fraud has been played on the Court as well as on the appellant by the respondent. The appellant claims that on 8.10.2017, she was taken by her husband, who was on leave from Indian Navy to the Court premises at Jhajjar, on the pretext that they had decided to transfer one plot situated in the village, in her name and after reaching the Court premises, the respondent met two Advocates who obtained signatures of the appellant on some documents and thereafter the respondent brought her back to the matrimonial house. She was again taken to the Court premises on 16.4.2018 on the pretext that mutation of the plot had to be sanctioned in her favour and she was required for that purpose. She blindly trusted her husband and gave her signatures on blank papers and went back.

(3.) In order to substantiate the plea that the order dated 16.4.2018 is a fictitious and sham document, counsel for the appellant has placed reliance upon the incidents after 16.4.2018, indicating that the parties had been staying together and had been going together at different places. Annexure A-1 has been produced on record to show that on 25.4.2018, the appellant was taken by the respondent along with the minor child to Mumbai and then to Shirdi where they stayed in a hotel. Annexure A-2 has been produced on record to show that respondent had taken the appellant and the minor daughter to Banglore where they stayed in a house on rent for one month. The appellant was maltreated there. On 15.5.2018, she was given beatings and forced to get a sum of Rs. 10,000/- transferred. As such, father of the appellant transferred a sum of Rs. 5000/- through NEFT.