DIMPLE @ KAJAL Vs. PANKAJ MAHAJAN

JUDGEMENT

(1.) THIS appeal, by the appellant-wife, is directed against the judgment and decree dated 29.4.2006 passed by the learned Additional District Judge (Ad-hoc)-cum-Presiding Officer, Fast Track Court, Ropar, vide which the petition filed by the respondent-husband for dissolution of marriage was ordered to be decreed.

(2.) THE respondent-husband filed a petition under Section 13 of the Hindu Marriage Act, 1955 for dissolution of marriage, on the pleadings, that the marriage between the parties was solemnised on 2.10.2000 at Amritsar. After the marriage, the parties cohabited and resided together as husband and wife at Amritsar in the parents' house of the respondent, but later on shifted to a rented house in Tilak Nagar Shivala road Amritsar. A female child was born at Amritsar on 11.7.2001. The child is in the custody of the appellant-wife.

(3.) IT was further pleaded, that under the fit of insanity, the appellant-wife pushed the respondent-husband from the staircase, leading to their residential portion, causing the respondent, fracture of right hand. She was also said to have slapped the respondent in the presence of her parents. The appellant-wife was also said to be not looking after their daughter properly. She ultimately, was taken away by her father on 17.4.2002, and thereafter did not return back to her matrimonial home.