SANGEETA SINGH Vs. RAVI RANJAN PRASAD SINGH

JUDGEMENT

(1.) This order will dispose of above-said two appeals filed by the wife - Sangeeta Singh against the decree of divorce granted vide dated 01.10.2015 under Section 13 (1) (ia) of the Hindu Marriage Act, 1955 (for short 'the Act') as well as the dismissal of the petition filed by her under Section 9 of the Act by the District Judge, Family Court, Gurgaon. The facts of the case are being taken from FAO No.904 of 2016.

(2.) The instant appeal has been preferred by the wife - Sangeeta Singh against the judgment and decree dated 01.10.2015 passed by District Judge, Family Court, Gurgaon whereby the petition filed by the husband - Ravi Ranjan Prasad Singh under Section 13 (1) (ia) of the Hindu Marriage Act, 1955 (for short 'the Act') was allowed.

(3.) Few facts necessary for adjudication of the instant appeal as pleaded in the petition filed by the respondent-husband before the learned Court below may be noticed.