SANGEETA Vs. HITESH KUMAR

JUDGEMENT

(1.) Present is an appeal under Section 28 of Hindu Marriage Act, 1955 (hereinafter referred to as "the Act?) against impugned judgment/decree dated July 21, 2010 passed by the Judge-02, Family Court, Rohini Courts, Delhi whereby petition of respondent/husband under Section 13(1)(ia) of the Act has been allowed and marriage between the parties has been dissolved on the ground of cruelty.

(2.) Briefly stated, the facts relevant for the disposal of present appeal are as under:-

(3.) In February 2001, the respondent had taken her to Vaishno Devi. Even there also the behaviour of appellant was not proper. Even after returning back from there she was not talking to him. While living in the matrimonial home the appellant had called her parents and demanded for a separate kitchen in their presence. The parents of respondent agreed and a separate kitchen was permitted on the first floor of their house. It is alleged that after separate kitchen appellant remained normal for few days. Thereafter appellant started going to her parents? house very frequently.