DEEPTI Vs. ANIL KUMAR

JUDGEMENT

(1.) Appellant/wife impugns common order and judgement dtd. 18/9/2018 passed by the Family Court, Dwarka, New Delhi whereby the Petition filed by the Respondent/husband under Sec. 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act) seeking divorce on the ground of cruelty and desertion has been allowed and the Counter Claim filed by the Appellant seeking restitution of conjugal rights has been dismissed.

(2.) Parties were married on 17/2/2002 according to Hindu rites and customs and were blessed with a daughter, born on 7/1/2007. As per the Respondent they have been living separately since January 2007 and as per the Appellant since May 2007.

(3.) Respondent had filed the Petition seeking divorce on 26/5/2011 alleging that the Appellant used to exert pressure upon him to separate himself from his family members and live at the parental home of the Appellant. She is also alleged to have neglected the presence of other members in his family and would not even wish any guests and elders in the family. It is alleged that she used to misbehave with him and her behaviour towards his family members was disrespectful. He alleged that she used to stay at her parents' house on one pretext or the other. She would not do the household chores.