SUNIL KUMAR SHARMA Vs. PREETI SHARMA

JUDGEMENT

(1.) The appellant/husband preferred this appeal under Sec. 19 of Family Courts Act, 1984 to quash and set aside the judgment dtd. 10/8/2021 passed by learned Principal Judge, Family Court, South District, Saket Courts, Delhi in HMA No. 388 of 2011 titled as Smt. Preeti Sharma Vs Sh. Sunil Kumar Sharma. The Family Court granted divorce by the impugned judgment in favour of the respondent/wife under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter referred as HMA).

(2.) The necessary facts giving rise to the present appeal are that the marriage between the appellant and the respondent was solemnized on 22/5/1997 as per the Hindu rites and ceremonies at respondent's father's house in New Delhi. The parties cohabited as husband and wife, and two daughters were born out of the wedlock.

(3.) Soon after the marriage, the relationship between the couple turned sour. Marital differences cropped up between the parties and the divorce petition was preferred by the respondent on grounds of continuous acts of cruelty inflicted by the appellant upon the respondent. The Family Court allowed the divorce petition against the appellant by the impugned judgment.