SANJAY KUMAR MEDHI ,J. - (1.)The present appeal has been preferred under Sec. 19 of the Family Courts Act, 1984, read with Sec. 96 of the Civil Procedure Code, 1908, against judgment and decree, dtd. 12/7/2012, passed by the learned District and Sessions Judge, West Sessions Division, Yupia, in Div. A. Suit No. 08/2010 (YPA). By the impugned judgment, divorce has been granted on the application filed by the respondent no. 1/husband. The appellant herein is the wife. The parties are Hindus by religion.
(2.)Before going to the issue which needs determination, the facts of the case may be put in a nutshell as follows:
(3.)The appellant is a permanent resident of the State of Odisha and presently residing at Hyderabad. The respondent no. 1/husband of the appellant is also a permanent resident of Odisha. The husband was initially an Officer of the Air Force and was thereafter working under the Pawan Hans, New Delhi. The marriage of the parties was solemnised on 14/7/1985 at Odisha as per the Hindu rites and rituals. The respondent who was working with the Pawan Hans had occasions to come to the State of Arunachal Pradesh often. The parties have two daughters.