Sharad Kumar Gupta, J. - (1.) In this appeal challenge is levied to the judgment and decree dated 29-11-2016 of the Judge, Family Court, Korba, in Civil Suit No. 18-A/2016 whereby and whereunder she dismissed the appellant's-wife's divorce petition filed under Section 13 of the Hindu Marriage Act, 1955 (in brevity 'Act of 1955') against the respondent-husband.
(2.) In brief, case of the appellant is that her marriage was solemnized with respondent on 24-2-1995 in accordance with Hindu religion and customary rites and rituals at Katni, Madhya Pradesh. In their wedlock two children have born namely Himanshu Nankani aged about 18 years and Kapil Nankani aged about 15 years who are living with her. After the marriage the respondent started harassing her.
(3.) The respondent remained exparte and did not file written statement.;