MAHESH GROVER, J. - (1.) THE present appeal has been filed by the appellant-wife against the judgment and decree dated 16.8.1999 by which the petition under Section 13 of the Hindu Marriage Act filed by the respondent-husband, had been allowed and a decree of divorce had been granted in his favour.
(2.) BEFORE this Court embarks upon the facts and controversy of the case, it is important to note here that the parties had been summoned on various dates during the course of proceedings and intensive efforts were made to resolve the matter mutually between the parties. However, the efforts did not fructify and ultimately this Court was left with no other option but to determine the controversy in the appeal. The marriage of the appellant was solemnised with the respondent on 12.10.1990 and out of the wedlock a daughter had been born on 17th November, 1991. The appellant was working as Pharmacist while the respondent was a student of B.A. Part-III at the time of marriage. Subsequently, the respondent-husband got commissioned in the Army and is still in service.
(3.) THE petition under Section 13 of the Hindu Marriage Act was filed by the respondent seeking decree of divorce by dissolution of marriage on the grounds of desertion and cruelty.;