PARVINDER KAUR Vs. SHRI VIPAN KUMAR

JUDGEMENT

(1.) The present Appeal under Sec. 19 of the Family Courts Act, 1984 has been filed on behalf of the appellant/wife (respondent in the Divorce Petition) against the impugned Judgment dtd. 31/7/2018 of Principal Judge, Family Court, New Delhi granting divorce on the ground of cruelty and desertion in a petition filed by the respondent/husband under Ss. 13(1)(ia) and 13(1)(ib) of Hindu Marriage Act, 1955 (hereinafter referred to as "HMA, 1955").

(2.) Briefly stated, the parties got married on 24/2/1995 according to Hindu rights and ceremonies against the wishes of their parents. Admittedly, the family of the respondent accepted their marriage, but the family of the appellant disillusioned by the marriage of the appellant against their wishes, disassociated themselves completely from the appellant and her in-laws. One son was born on 17/12/1995, from their marriage.

(3.) The respondent/husband had asserted in his Divorce Petition that the behavior and attitude of the appellant/wife was cordial for first few days of their marriage, but thereafter she turned hostile and would quarrel with the respondent on trivial issues. She refused to take interest in the household work or show any respect towards the respondent or his family members. She was in a habit of leaving the house without informing the respondent and his family members. The appellant also abused him for not having agreed to live separately.