CHANDRIKA BAGARHATTA Vs. DR. NAVINDRA PATHAK

JUDGEMENT

(1.) Instant appeal has been filed by the appellant wife assailing the judgment and decree date 9.10.2015 passed by the Ld. Family Court No.1, Jaipur in Case No.821/2012.

(2.) It has come on record that their marriage was solemnized on 26-11-1996 as per Hindu rituals. According to the respondent-husband it is unfortunate that at one point of time he was misguided and under misconceptions he filed application seeking divorce u/S 13 of the Hindu Marriage Act,1955 and judgment and decree of divorce was granted to him by the Learned Family Court No.1 Jaipur date 9.10.2015 which is under challenge in the present appeal filed at the instance of the appellant-wife.

(3.) The parties are present before the Court and jointly stated that although there is a decree of divorce granted by the Learned Family Court to the respondent-husband date 9.10.2015 but the respondent husband has reviewed its decision and both of them have come forward to resolve their matrimonial relations which at one stage were disturbed for sometime because of no fault of theirs but due to some misunderstanding the respondent husband proceeded to file application seeking decree of divorce u/S 13 of the Hindu Marriage Act,1955. It is informed to this Court that both are living together for more than a year and the appellant-wife is working as Lecturer in Government College, Uniara, District Tonk and the respondent is a Doctor by profession, presently working as Senior Medical Officer in District Hospital Tonk.