(1.) THIS appeal has been filed by the appellant (wife) under Section 28 of Hindu marriage Act, 1955 (for short as "act") against the impugned judgment and decree dated 15th October, 2007 passed by Sh. Gurdeep Singh, Addl. District Sessions judge, Delhi.
(2.) VIDE the impugned judgment, the trial court has decreed the petition under Section 13 (1) (i-a) of the Act for divorce filed on behalf of the respondent-husband.
(3.) THE brief facts of this case are that parties were married according to arya Samaj rites and ceremonies on 12th November, 1978 at Delhi. The marriage was also registered. Out of the wedlock, two sons were born, namely, Kanak mehra on 2nd February, 1981 and Vaibhav Mehra on 27th November, 1982.