RAJESH BINDAL, J. - (1.) CHALLENGE in the present appeal is to the judgment of the learned court below whereby petition filed by the respondent-husband under Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act") for divorce, was allowed.
(2.) BRIEFLY the facts of the case are that the marriage of the parties was solemnised as per Hindu rites on 16.3.1994 at Village Jatuwas, Tehsil and District Mahendergarh. After the marriage, the parties resided at their matrimonial home. Out of their wedlock one female child was born. Appellant's sister Savitri was also married in the same family with Pawan, brother of the respondent-husband. It was alleged by the respondent in his petition for divorce before the court below that after some time of the marriage, the appellant started misbehaving with him and his family members. She left the matrimonial at her own. It was also alleged by the respondent that his brother Pawan died as a result of consumption of excessive liquor in the marriage of his cousin but the appellant wife and his sister Savitri lodged a false case against the respondent, his sister and parents after a period of six months. The respondent tried to bring her to the matrimonial home but all in vain. Thereafter, he filed petition seeking divorce. The wife filed reply to the petition denying all the allegations levelled by the respondent. It was averred that she has not left the matrimonial home rather she was turned out in March 2000. It was alleged that the petition has been filed by concocting a false story.
(3.) THE learned court below after considering the evidence on record, allowed the petition filed by the husband and granted a decree of divorce vide judgment dated 15.6.2006. Aggrieved against the judgment of the learned court below, the wife has filed appeal before this court.;