PRIYANKA KAUSHIK Vs. NIKHIL SHARMA

JUDGEMENT

(1.) Appellant being aggrieved and dissatisfied with the judgment dated 07.07.2017, passed by learned Additional District Judge-II, Solan, District Solan, H.P., in HMA Petition No.33ADJ-II/3 of 2015, whereby petition having been filed by the appellant under Sec. 13 of Hindu Marriage Act, 1955 for dissolution of marriage by a decree of divorce, came to be dismissed, has approached this Court by way of instant appeal filed under Sec. 28 of the Hindu Marriage Act, 1955, praying therein for decree of divorce after setting aside the judgment dated 07.07.2015, passed by the learned Additional District Judge-II, Solan, District Solan, H.P.

(2.) Facts, in brief as emerge from the record are that the marriage of appellant and respondent was solemnized on 28.06.2012, according to Hindu rites and customs at Hotel Paragon Place, Solan, District Solan, H.P., and no issue was born out of their wedlock. Since, the parties were not able to live peacefully and cordially with each other after the marriage for various reasons, which have been enumerated in the petition filed before the learned Court below, appellant by way of petition filed under Sec. 13 of Hindu Marriage Act, 1955, sought dissolution of marriage by way of decree of divorce. However, fact remains that aforesaid petition having been filed by the appellant, came to be dismissed.

(3.) On 12.09.2017, when this matter came up for admission, this Court having regard to the nature of the litigation pending inter se the parties, summoned both the parties in the Court, so that possibility, if any, of amicable settlement inter se parties is explored. Vide aforesaid order, this Court directed both the parties to remain present in Court on 10th Oct., 2017.