REKHA SEHRAWAT Vs. AMARJIT SINGH

JUDGEMENT

(1.) The present Matrimonial Appeal under Sec. 19 of the Family Court Act, 1955 has been filed on behalf of the appellant against the judgment and decree dtd. 24/5/2022, passed by learned Judge Family Court, Patiala House Courts, New Delhi, vide which her petition under Sec. 13(1)(ia) and (ib) of HMA, 1955 for grant of divorce on the grounds of cruelty and desertion has been dismissed.

(2.) It was asserted in the divorce petition that the appellant and the respondent got married on 5/2/2013 according to Hindu rites and customs. Parents of the respondent had expired long ago and he was living with his maternal aunt (Mausi) Ms. Kamla and her family. The appellant claimed that soon after the marriage she was subjected to physical and mental torture and various atrocities were meted out to her which she continued to tolerate in the fond hope that with passage of time things would get settled. However, the atrocities of the respondent and the family members increased day by day since their sole aim was to get rid of the appellant so that they could marry of the respondent to some other girl of some affluent family.

(3.) The appellant further asserted that Surjeet her brother-in-law (devar) forcibly took away her ATM card and withdraw a sum of Rs.5,000.00 on 9/2/2013. She was formed to part with money from time to time and when she apprised the maternal aunt Smt. Kamla, she was told to keep quite. The appellant thereafter came to her paternal home on 14/3/2013 along with her elder brother, but was left at her matrimonial home on 22/3/2013. Smt. Kamla had visited their house and on meeting told her that she should bring Rs.1.00 lakh as the said amount had to be paid to someone. The appellant, however, expressed her inability and after reaching matrimonial home she found the atmosphere totally hostile. A demand of Rs.2.00 lakhs was also made for opening the electrical appliance shop by the respondent.