VEENA NANDA Vs. J.L. NANDA

JUDGEMENT

(1.) This appeal by the wife is directed against the judgment and decree dated 25th March, 1981 passed by the learned Additional District Judge, Delhi whereby the petition of the husband under Sec. 13 of the Hindu Marriage Act was allowed by a decree of divorce on the grounds of cruelty.

(2.) The respondent-husband filed a petition for dissolution of marriage by a decree of divorce under Sec. 13(1), (ia) and (ib) of the Hindu Marriage Act. It is alleged in the petition that the marriage between the parties was solemnised on 7-2-1961 at Delhi according to Hindu rites and customs. After the marriage, the parties started living together as husband and wife in Delhi. Out of this wedlock a son, named Rajiv, was born on 30th Aug., 1964. The said son is living with his mother, the appellant-wife herein. In 1966, the appellant again became pregnant, but the pregnancy was got terminated by the appellant against the consent and wishes of the respondent. The appellant never wanted to remain as a house wife and she wanted to lead the life according to her whims and fancies.

(3.) The specific grounds of cruelty as alleged in the petition are-