ARUN BHANSALI,J. - (1.) This appeal under Section 28 of the Hindu Marriage Act, 1955 ('the Act') is directed against judgment dated 7.4.2010 passed by the District Judge, Sirohi, whereby the petition for dissolution of marriage filed by the respondent-husband has been allowed and the marriage between the parties has been dissolved.
(2.) The respondent-husband filed petition under the Act with the averments that the marriage between the parties was solemnized on 6.7.1999, a child was borne to them on 2.12.2000, but soon thereafter the wife left the matrimonial home at Abu Road and started living with the daughter at her parental home at Ajmer w.e.f. 24.12.2001. It was alleged that the wife has deserted the husband and by her actions has committed cruelty and therefore, the marriage between the parties be dissolved.
(3.) The appellant-wife filed reply and denied the averments / allegations made in the petition.;