AJAY RASTOGI,J. - (1.) D.B. Civil Misc. Appeal No.940/2010 is filed by the appellant wife against judgment and decree dated 26.02.2010 passed by the ld.Family Court No.1, Jaipur granting decree of divorce to the respondent-husband and dissolving their marriage solemnized on 15.04.1990.
(2.) Another D.B. Civil Misc. Appeal No.3123/2010 is preferred by the appellant-wife assailing the order passed by the ld.Family Court No.1, Jaipur rejecting her application for maintenance filed under section 125 Cr.P.C., 1973 vide order dated 08.09.2010.
(3.) The brief facts of the case are that marriage of the appellant and respondent was solemnized on 15.04.1990 at Jaipur according to Hindu rites and customs but there is no issue from this wedlock. Application has been filed by the respondent-husband seeking decree of divorce under section 13 of the Hindu Marriage Act, 1955 on 22.03.2006 and it was averred by him that at the time of marriage he was working in tea gardens in the State of Assam but due to insistence of the appellant-wife, he left his job and came to Jaipur in April, 1991 and parents of both the parties are residing in the city of Jaipur. According to him, most of the time, the appellant wife used to stay at her parents' house and did not take care to prepare meals etc. for the respondent-husband and she finally left her matrimonial home on 27.01.1997 and went to her parents' house. In the month of May, 1998, she came to the house of the respondent-husband and took her personal belongings like cloths, ornaments etc., which she needed on the occasion of marriage of her brother and thereafter she did not return back despite various efforts being made and she certainly has a proud of her higher education in comparison to the respondent-husband.;