VIKAS GOEL Vs. DEEPTI CHANANA

JUDGEMENT

(1.) The instant appeal arises from the impugned judgment rendered by the learned Addl. District Judge, Sirmaur District at Nahan, on 27.11.2015 in H.M.A. Petition No. 40-n/3 OF 2013/11, whereby he allowed the petition preferred thereat under Section(s) 12/13 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act ), by the petitioner/respondent herein and on the proven ground of cruelty passed a decree for dissolution of marriage inter se the parties at lis.

(2.) The appellant herein standing aggrieved by the rendition of the learned Addl. District Judge hence concerts to reverse it, by preferring an appeal therefrom before this Court.

(3.) The brief facts of the case are that marriage inter se the parties was solemnized on 14.10.2009 at place Bhatia Palace, Paonta Sahib, District Sirmaur, H.P. according to Hindu rites and customs. After the marriage, the parties lived together. It is pleaded that before marriage, the respondent/appellant herein has told that he has passed MBA, but after marriage it came to the knowledge of the petitioner/respondent herein that his parents played fraud with her regarding his qualification. The petitioner/respondent herein stayed for few days in the house of the appellant herein after the marriage. At that time, her husband and his family members treated her with cruelty.