CHANCHAL AGRAWAL Vs. VIPIN KUMAR AGRAWAL

JUDGEMENT

(1.) This appeal has been filed by the appellant-wife (hereinafter to be referred as "Wife") against the judgment and decree dtd. 10/2/2015 passed by the learned District Judge, Dholpur, (hereinafter to be referred as 'Trial Court'), whereby the learned Trial Court dismissed the application under Sec. 13 of the Hindu Marriage Act, 1955 (hereinafter to be referred as 'Act of 1955') filed on behalf of the wife.

(2.) Brief facts of the case are that the wife filed an application under Sec. 13 of the Act of 1955 before the learned Trial Court stating therein that the marriage between the respondenthusband (hereinafter to be referred as 'husband') and wife was solemnized on 4/12/2007. It was further stated in the application by the wife that the behaviour of the husband and his family members was not good with her and they have demanded the dowry. It was further stated in the application that she left the husband's house as her life was in danger and there is no matrimonial relationship with both of them and prayed for granting the decree of divorce on the ground of cruelty.

(3.) The husband filed reply to the said application and denied the allegations made by the wife. It is further stated in the reply that the wife has completed her B.Ed course and doing job as teacher in a school and prayed for dismissal of the said application on the basis of pleadings of the parties recorded before the learned Trial Court.