- (1.) Challenge in the present appeal is to the judgment of the learned court below whereby petition filed by the appellantwife under Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act") for divorce, on the ground of cruelty, was dismissed
(2.) Briefly the facts of the case are that the marriage of the parties was solemnised as per Sikh rites (Anand Karaj) on 10.11.2004 at village Lassara, Tehsil Phillaur, District Jalandhar. After the marriage, the parties resided in their matrimonial home at Ludhiana. Sufficient dowry was given to the respondent in the marriage. The marriage was consummated but no child was born out of the wedlock. It was alleged that after some time of the marriage, the respondent started harassing and beating the appellant. The wife lived only for seven days at her matrimonial home. Thereafter she filed petition for divorce. The respondent filed reply to the petition. The learned court below after considering the evidence on record, dismissed the petition filed by the appellant-wife for divorce vide judgment dated 30.10.2007. Aggrieved against the judgment of the learned court below, the appellantwife filed appeal before this court.
(3.) During the pendency of the appeal, the wife filed application under Section 24 of the Act for grant of maintenance pendente lite, as also the litigation expenses. The said application was allowed by this Court vide order dated 20.10.2009, while granting Rs. 1,500/- per month as maintenance pendente lite from the date of filing of application and Rs. 11,000/- as litigation expenses.;