SULOCHNA Vs. VISHNU DUTT

JUDGEMENT

(1.) A wife should not be a constant reminder of one's financial limitations. Pressurizing spouse to fulfil distant and whimsical dreams clearly not within his financial reach may create a sense of persistent dissatisfaction which would be sufficient mental strain to drain the contentment and tranquillity out of any married life. One must tread carefully between the needs, wants and desires.

(2.) Briefly stated, the parties got married on 22/5/1997 and one son was born from the wedlock on 18/6/1999.

(3.) The respondent/husband in his Divorce Petition had asserted that after the marriage, the parties started residing at Nagina (Haryana) along with the parents of the respondent but this was not acceptable to the appellant. On her insistence, they shifted to Delhi, to reside in the house of the brother and sister-in-law of the respondent because the respondent did not have a financial capacity to set-up an independent residence in a metropolitan city like Delhi. However, the attitude of the appellant was unaccommodating, temperamental and she had frequent differences with the sister-in-law. There was bickering and quarrels inter se the appellant and the sister-in-law on petty matters. Because of such irresponsible, erratic and aggressive behaviour of the appellant, he was compelled to set-up a separate residence in Delhi, in the year 2004. Even after shifting to an independent residence, the attitude of the appellant did not change and she continued to be disrespectful and quarrelsome. She frequently fought with him after he returned back from his office. Also because of these quarrels, many a times, he went to his office without his breakfast.