LAWS(DLH)-2023-12-144

POONAM VERMA Vs. RAJESH VERMA

Decided On December 18, 2023
POONAM VERMA Appellant
V/S
Rajesh Verma Respondents

JUDGEMENT

(1.) The present Appeal has been filed under Sec. 28 of Hindu Marriage Act 1955 (hereinafter referred to as 'HMA, 1955') read with Sec. 19 of the Family Courts Act 1984, on behalf of the appellant/wife, against the impugned Decree/Order dtd. 22/11/2019 passed by the learned Principal Judge, Family Court, Delhi granting divorce on the ground of cruelty, in a petition filed by the respondent/husband under Ss. 13(1)(ia) and 13(1)(ib) of Hindu Marriage Act, 1955.

(2.) Briefly stated, the parties got married on 23/11/2008 according to the Hindu rites and customs and one son, namely, Master Keshav was born from their wedlock on 31/12/2009.

(3.) According to the respondent/husband, the disruption and discord began in the matrimonial relationship after three or four days of marriage when the appellant/wife started compelling the respondent/husband to claim his share in the property and also to arrange for the separate accommodation. The parents of the respondent/husband shifted them permanently to the third floor of the property in order to maintain peace in the family. However, the atrocities of the appellant/wife continued as she never accepted the respondent/husband and his family members.