JASMEET KAUR TALWAR Vs. GURJIT SINGH TALWAR

JUDGEMENT

(1.) I.A. No. 11050/ 2014 (u/s. 20 (3) of Hindu Adoptions and Maintenance Act, 1956 r/w Section 151 CPC) in I.P.A. No. 67/ 2013

(2.) In the main petition, maintenance on account of Respondent's cruelty and neglect to maintain the Petitioners has been claimed. It is averred that Petitioner no. 1 was married to the Respondent on 31.10.1982. A daughter i.e. Petitioner no. 2 and a son were born to Petitioner no. 1 from the loins of the Respondent. It is the case of the Petitioners that the Respondent had been treating Petitioner no. 1 with cruelty ever since the inception of marriage. In the year 2011, the cruelty inflicted upon Petitioner no. 1 escalated to such an extent that she had to leave her matrimonial home at Sainik Farm and start living with her brother. Similarly, the Respondent and his son are also not on talking terms with each other because of the cruelty bestowed upon the said son. The son along with his wife are also living separately from the Petitioners and the Respondent.

(3.) It is averred that Petitioner no. 2 returned to Delhi after completing her studies in Bangalore in the year 2013. The Respondent perpetuated physical violence upon her and she too had to leave her father's house and stay with Petitioner no. 1 at the house of Petitioner no.1's brother.