TAVINDAR KAUR Vs. HARINDER SINGH

JUDGEMENT

(1.) Issue notice to respondent.

(2.) This appeal has been filed by appellant Dr. Tavindar Kaur @ Sachi against the order of the learned Family Court No. 1, Jaipur passed on 19/7/2019 whereby the learned Family Court allowed Divorce Petition No. 3308/2019 (461/2019) filed u/s. 13(1)(ia)(ib) and 7(1)(a) of the Hindu Marriage Act, 1955 (for short "the Act").

(3.) Brief facts giving rise to this appeal are that the marriage between the parties was solemnized on 29/3/2015 at Raipur (Chhatisgarh) as per Hindu rites and customs. The appellant and respondent, both are doctors by profession. Both the parties are Hindus. The behaviour of the appellant wife was cruel from the very day towards the respondent husband. The appellant wife always denied to the husband from indulging in physical relationship. Never the appellant wife fulfilled the enjoyment of her matrimonial life and treated her husband with cruelty. So, the respondent husband filed divorce petition before the learned Family Court for decree of divorce on the ground of cruelty on 16/4/2019. The learned Family Court issued notice to the appellant wife. Service of notices was deemed sufficient by affixing (Chaspandgi) on 29/4/2019. But she did not present herself. The learned Family Court decided to proceed ex parte proceeding on 25/6/2019. The learned Family Court allowed the petition vide impugned judgment and decree on 19/7/2019 and dissolved the marriage.