BEENA NAUTIYAL Vs. KAMAL KISHORE NAUTIYAL

JUDGEMENT

(1.) The present Appeal under Sec. 19 of the Family Courts Act, 1984 read with Sec. 28 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'HMA, 1955') has been filed on behalf of the appellant/wife (Respondent in the Divorce Petition) against the Judgment dtd. 11/9/2018 of the learned Principal Judge, Family Court, granting divorce on the ground of cruelty in a petition filed by the respondent/husband (Petitioner in the Divorce Petition) under Ss. 13(1)(ia) and 13(1)(ib) of HMA, 1955.

(2.) Briefly stated, the parties got married on 15/4/2009 and one daughter was born from their wedlock on 27/10/2011. The respondent/husband in his petition seeking divorce claimed that since beginning, the conduct of the appellant/wife was indifferent and she had no interest in discharging her matrimonial obligations. The appellant/wife refused to manage the house or to do the household chores. The father of the respondent/husband was compelled to take care of the household chores, including preparation of food.

(3.) The appellant/wife claimed that the parties had their marriage at Nagpur, Maharashtra, where the appellant/wife instigated the respondent/husband against his family members. Likewise, when they went to Hardiwar from 10/6/2009 to 15/6/2009, she picked up a quarrel with the brother, sister and father of the respondent/husband.