MANORMA DEVI Vs. DEEP NARAYAN

JUDGEMENT

(1.) Heard the parties.

(2.) The appellant-wife (Manorma Devi) has come up in this appeal against judgment dtd. 31/3/2017 and decree dtd. 13/4/2017 passed by the learned Principal Judge, Family Court, Darbhanga in Matrimonial Case No. 127 of 2011, whereby in a petition filed by the respondent- husband (Deep Narayan @ Vijay Panjiyar) under Sec. 13 of the Hindu Marriage Act, 1955 (in short 'the 1955 Act') seeking dissolution of marriage by a decree of divorce, the learned Principal Judge granted the decree of judicial separation between the parties under Sec. 10 of the Hindu Marriage Act.

(3.) Succinctly, the marriage of appellant-Manorma Devi was solemnized with respondent-Deep Narayan @ Vijay Panjiyar on 7/7/2003 as per Hindu rites and ceremonies. The marriage was duly consummated; and three children were born out of the wedlock.