ANUBHA Vs. VIKAS AGGARWAL

JUDGEMENT

(1.) . Here is a case of an unfortunate hapless young bride who strayed in a dark tunnel without any hope to see the light at its end as she got entrapped in the marital, knot on the temptation of greener pastures as the groom was NRI and might have painted a rosy picture about the life in the United States, It is common knowledge that for those who are more conscious about the material comforts than the mental happiness in life look for sojourns abroad particularly in countries like United States and grab the opportunity as it comes to them. However such illusion is so short lived that the moment they land there it evaporates making their life miserable and the place a tiny hell. Such brides end up as emotional wreck carrying albatross of marriage around their neck during the golden period of their youth.

(2.) Plaintiff, a yo.ung girl of 24-25 years is seeking decree of declaration that she is entitled to live separately from her husband, the defendant, and also for a decree for maintenance in her favour in the sum of US dollar 1500 per month or Rs.65,250/- per month or equivalent thereof besides the pendente lite expenses as she was deserted and abandoned after being subjected to cruelty. Her marriage rocked at the threshold as she was back to her parents hardly after two months of her marriage .

(3.) The matrimonial alliance of the parties was a result of matrimonial advertisement. Plaintiff is highly educated woman. She possesses degree of B .Sc(Honours) Physics from University of Delhi having ,attained distinction and is a Gold Medallist in Master's of Business Administration. The defendant is a Domicile and citizen of India but was a NRI at the time of marriage and was residing at Connecticut in USA. He possessed a RH-1 B Visa which means he had the right to work. He was employed as a Software Engineer with M/s Lexibridge on a salary of US Dollars 4,000 per month plus perks and bonus etc. He is an Electronic & Communication Engineer from the Birla Institute of Technology, Ranchi, Bihar. Their marriage took place in Delhi on 11th May, 1999 according to Hindu rites. They also last resided at Delhi after marriage and before leaving .for United States.