RAJNI CHOUDHARY Vs. SUSHIL KUMAR DUBEY

JUDGEMENT

(1.) This First Appeal has been filed on behalf of the appellant by challenging the judgment dtd. 2/5/2023 and decree dtd. 15/5/2023 passed by Sri Surendra Nath Mishra, learned Additional Principal Judge, Additional Family Court No-II, Dhanbad in Original Suit No.692 of 2021 by which the original suit filed by the appellant- wife for dissolution of marriage with the respondent on the ground of cruelty has been dismissed.

(2.) The petitioner-appellant had filed Original Suit No.692 of 2021 before the Court of learned Principal Judge, Family Court, Dhanbad under Sec. 13(1) (ia) of Hindu Marriage Act, 1955 for grant of decree of divorce on the ground of cruelty.

(3.) The case of the petitioner-appellant (i.e. the wife), in brief, as per plaint, as follows:-