SEEMA PATHAK Vs. CHOTELAL PANDEY

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent.

(2.) The appellant is aggrieved by the Order dated 16.5.2007 passed by the learned Principal Judge, Family Court, Ranchi, in M.T.S. No. 205 of 2006, whereby the joint petition filed by the applicants under Sec. 13-B of the Hindu Marriage Act, has been allowed and the marriage between the parties has been dissolved by the decree of divorce by mutual consent.

(3.) Though the appeal has been filed by the appellant wife challenging the impugned order and decree also on the ground of fraud, stating that her signatures were obtained on blank papers and also stating that the appellant had lived together with the respondent for almost three months preceding the date of presentation of the petition on 10.11.2006, but these are the questions of facts, which had to be proved on evidence by the appellant while challenging the impugned order, by filing an application in the Court below itself, for setting aside the decree on those grounds. However, the appellant has also filed this appeal alleging that the mandatory requirements of law have not been complied with by the learned Court below while allowing the petition filed under Sec. 13-B of the Hindu Marriage Act. On this ground alone, we are adjudicating this appeal.