- (1.) D .P. Singh, J. Heard Sri Radhey Shyam, learned counsel appearing for the appellant and Sri Shashi Nandan, learned Senior Advocate assisted by Sri Anoop Trivedi, for the respondent.
(2.) THIS appeal arises out of proceedings under Section 13(1)(A) of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act) whereby marriage between the parties has been dissolved through a decree of divorce. The appellant, Smt. Sandhya Singh and her husband Major Sandeep Singh, both belong to Army families. Appellant is the daughter of retired Lt. Col. Vijai Singh, while respondent husband is the son of retired Lt. Col. Ranvir Singh, VSM. An arranged marriage between the parties was duly solemnized according to Hindu rites at the Tal Katora Garden in New Delhi on 2nd April, 1995 when the husband, who then held the rank of a Captain, was posted as instructor at the Indian Military Academy at Dehradun. In October, 1995, the husband was sent for a course at Ahmadnagar and thereafter to Pune in January, 1996. In October, 1996 he joined his 66 Armoured Regimental Babina in U.P. where he was promoted as Major. He moved to Jaisalmer along with his Regiment in 1997 where the husband filed the petition under Section 13(1)(A) of the Act on 16.10.1998, at the Family Court, Jaipur while posted at Jaisalmer.
(3.) THE divorce petition, at the instance of the wife, was transferred to the District Courts at Aligarh in U.P., her home town.;