SUNITA DEVI Vs. MR. PRABHASH CHANDRA MAHTO

JUDGEMENT

(1.) Heard learned counsel for the appellant as also learned counsel for the sole-respondent.

(2.) The appellant is aggrieved by the Judgment and Decree dated 10.5.2013, passed by the learned Principal Judge, Family Court, Bokaro, whereby the Title Matrimonial Suit No. 42 of 2009, filed by the sole respondent herein, for dissolution of marriage by a decree of divorce, under Sec. 13 of the Hindu Marriage Act, 1955, has been decreed by the Court below.

(3.) The Judgment under appeal shows that the marriage between the parties had taken place on 10.5.1996 at Hazari Basti, P.S.-Gomia, District-Bokaro, as per Hindu rites and customs. After the marriage, the appellant wife went to her matrimonial home, where she stayed only for a few days and she again went to her matrimonial home after the death of the Bhabhi of the sole respondent herein, but her attitude was not amicable and again after few days, she returned back. A Panchayati was also held for settling the dispute between the parties, but the matter could not be settled. A criminal case for the offence under Sec. 498-A of the Indian Penal Code was also filed by the appellant wife against her husband. The husband brought the Matrimonial Suit in the Court below for dissolution of marriage by a decree of divorce, under Sec. 13 of the Hindu Marriage Act, which was registered as Title Matrimonial Suit No. 42 of 2009.