MAYA DEVI ALIAS DIMPLE KAUR Vs. PARGAT SINGH

JUDGEMENT

(1.) By way of present appeal, appellant Maya Devi has assailed the judgment and decree dated 12.3.2019 passed by Additional District Judge, Sangrur, vide which the petition filed by respondent No. 1-husband under Section 13 of the Hindu Marriage Act, 1955 ('Act' for short), has been allowed.

(2.) The facts which need elaboration are as under:-

(3.) The marriage between the parties was solemnized on 24.2.2002 as per Sikh rites and Anand Karaj ceremony. After the marriage, both of them resided together. Three children, namely, Prabhjot Singh, Simran Kaur and Akashdeep Singh were born out of the said wedlock.