DALJEET KAUR Vs. AMARJEET SINGH RANDHAWA

JUDGEMENT

(1.) PRESENT appeal filed under Section 39 of Special Marriages Act, is directed against the decree of divorce granted on 04.01.2013 by the learned III Addl. Prl. Judge, Family Court, Bangalore, in M.C. No. 3349/2010. The learned III Addl. Prl. Judge, Family Court, Bangalore, has dissolved the marriage solemnized between the parties to this appeal. The said order is called in question on various grounds as set out in the appeal memo. The parties will be referred to as per their ranking before the Trial Court.

(2.) THE facts leading to the filing of the petition under Section 27(1)(d) of Special Hindu Marriage Act, 1954, before the Trial Court are as follows:

(3.) RESPONDENT -wife has filed her objections denying all the material averments and has called upon the petitioner -husband to prove the contents of the petition strictly. According to her, the petitioner never tried to help her in the domestic work and on the other hand, abused her verbally and never allowed her to talk to her parents and was picking up quarrel with her unnecessarily. It was she who bore the entire household expenses inclusive of rent, electricity purchasing of grocery etc. Petitioner was continuously demanding money from her and it is averred that when his parents came to Bangalore, she received them along with the petitioner at the railway station and prepared special food for them and took special care about them. On the other hand, they did not show any love or affection towards her. It is alleged that the petitioner never wanted her parents to come to his house and was finding fault whenever they came to their house. Petitioner is stated to have threatened her that he would file a case for divorce. Petitioner is stated to have forcibly withdrawn an amount of Rs. 40,000/ - from her bank account. Later on she tried to contact him and reconcile the matter but he did not show any positive response. Even now she is ready and willing to join the petitioner and to lead a happy marital life.