S.D.ANAND, J. - (1.) DESERTION and cruelty were two planks on the basis whereof the husband (respondent to the present FAO) applied for a decree of divorce. The latter plea was negatived. However, the former plea prevailed and the trial Court allowed divorce. The wife-appellant is in appeal.
(2.) THE plaintiff-respondent filed divorce plea on allegations which may be summarized as under :- The marriage between the parties was solemnized on 13.12.1998, as per Hindu rites and ceremonies, at Sonepat. After the marriage, the parties co- habited at the matrimonial house and a female child was born out of their union. Prior thereto, the ring ceremony was performed on 10.6.1998. At that time, both the parties were un-employed. However, on 21.7.1998, the appellant joined employment in an educational institution where her father was Vice- Principal.
(3.) ON 14.2.1999, the parties attended a marriage ceremony in the family of a relation of the respondent at Village Garhi Brahmnan. The appellant-wife insisted upon leaving the function midstream all of a sudden in spite of the repeated persuasion by the respondent. In the context, the appellant misbehaved with the respondent.;