KAMLESH SHARMA Vs. YOGENDER KUMAR SHARMA

JUDGEMENT

(1.) Appellant-wife is aggrieved by judgment dtd. 23/8/2012 passed by the Court of Ld. Addl. District Judge-01 (East), Karkardooma Courts, Delhi whereby a petition seeking divorce filed by her husband (respondent herein) has been allowed and their marriage has been directed to be dissolved under Sec. 13 (1)(i-a) of Hindu Marriage Act, 1955 on the ground of cruelty. For the sake of convenience, appellant herein shall be referred to as "wife" and respondent as "husband".

(2.) Marriage between the parties was solemnized in Delhi on 2/5/1982 as per Hindu rites and customs. They were blessed with three children and as on date, they all have already attained age of discretion. The Husband filed the divorce petition contending that disputes between them arose from the first day of the marriage itself. He alleged that the behaviour of his wife was very rough and she also used to claim that such marriage had been solemnized against her wishes as she had succumbed to the desire of her parents.

(3.) It was also averred by the husband that his wife left his company in 1989 though she kept on residing in the same house. She also filed false cases against him. She reported matter to Crime Against Women Cell which was, however, later withdrawn by her. She also filed a petition seeking maintenance and one civil suit seeking probate which indicated cruelty on her part as she was only interested in grabbing his house.