ASHOK KUMAR GAUR,J. - (1.) The present appeal has been filed by appellant-Smt. Geeta (wife) against the judgment and decree dated 21.11.2008 passed by the Judge, Family Court, Ajmer, whereby a decree of divorce was granted against the appellant.
(2.) The husband of the appellant viz. Raghuveer Singh-the respondent, filed an application under section 13 of the Hindu Marriage Act for seeking a decree of divorce on the ground of cruelty and desertion. The respondent pleaded in his application that he was married to appellant-Smt. Geeta on 09.07.1984 as per Hindu Rites. The appellant had left the matrimonial home on 26.07.1986 and since last 21 years she was residing with her own parents and she had deserted the respondent-husband without any justification. It was further pleaded in the application that the appellant-wife never made any efforts to restore the normal marriage relation for last so many years. The respondent-husband pleaded that the appellant had filed an application under Section 125 Cr.P.C., 1973 dated 29.04.1989 for claiming maintenance and in para-4 of her application, she levelled allegation about character of the respondent. It was further pleaded in the application that due to baseless and false allegations about character of the respondent, he suffered mental agony and his image was lowered down in the society and as such, mental cruelty was caused to him. The respondent also pleaded the fact of leaving matrimonial home without any reason and in spite of several persuasions, the appellant-wife refused to come to the matrimonial home.
(3.) The appellant-wife filed reply to the application raising preliminary objection of maintainability of said divorce petition on the ground of res judicata as earlier application under section 13 of the Hindu Marriage Act (No.259/1988) was dismissed on 26.04.1985. It was pleaded that the respondent had forcibly turned her out from matrimonial home and she was staying not on her own but due to polluted environment created by the respondent. It was pleaded in para 8 of the reply that the respondent-husband had relation with other lady and on protest being raised by her, she was given beating and was turned out of matrimonial home.;