MUNNI KANWAR Vs. HEM SINGH

JUDGEMENT

(1.) This appeal has been filed by the appellant (hereinafter to be referred as "Wife") against the respondent (hereinafter to be referred as "Husband) challenging the judgment and decree dtd. 20/1/2010 passed by the learned District Judge, Sikar, (hereinafter to be referred as "the learned Court below"), whereby the learned Court below allowed the application seeking decree of divorce under Sec. 13 of the Hindu Marriage Act, 1955 (hereinafter to be referred as 'Act of 1955') filed on behalf of the husband.

(2.) Brief facts of the case are that the husband filed an application seeking decree of divorce under Sec. 13 of the Act of 1955 against the wife before the learned Court below stating therein that the marriage between the husband and wife was solemnized in the year 1983 and the behaviour of the wife was cruel with the husband. It was further stated in the application that she levelled unnecessary allegations against the husband and his father and on many occasions, she tried to commit suicide and started living separately since the year 2000, therefore, the husband was forced to file the divorce application. Lastly, prayed for granting of decree of divorce.

(3.) The wife submitted reply to the said application before the learned Court below and denied the allegations levelled by the husband and prayed for dismissal of the divorce application.