INDRAJEET KAUR Vs. NIRMALJEET SINGH

JUDGEMENT

(1.) Heard counsel for both the parties and perused the material on record.

(2.) Appellant-wife is before us to challenge the decree of divorce dtd. 30/1/2006, passed in favour of respondent-husband on the ground of desertion in petition No. 24/2004 by Additional District Judge No.2, Bharatpur (hereinafter referred as "trial Court").

(3.) Factual matrix between the parties is not in dispute that their marriage was solemnized on 29/4/1997 and out of their wedlock, one baby boy was born to appellant on 29/4/1999; since 25/7/2001, appellant left matrimonial company of her husband and started to live at her parental home at Mathura. Husband filed divorce petition on 17/3/2004 on the ground of cruelty and desertion. In the divorce petition, after framing issues and recording evidence of the parties, learned trial Court has granted decree of divorce in favour of respondent-husband on the ground of desertion, though denied on the ground of cruelty and the judgment and decree of divorce dtd. 30/1/2006 has been challenged before us, by wife.