MEENU GUPTA Vs. SHRI SANDEEP KUMAR JAIN

JUDGEMENT

(1.) The present Appeal under Sec. 19 of the Family Courts Act, 1984 read with Sec. 28 of the Hindu Marriage Act, 1955 (hereinafter to be referred to as "HMA") has been filed on behalf of the appellant/wife against the Order dtd. 26/4/2023 passed by the learned Judge, Family Court vide which divorce has been granted on the ground of cruelty and desertion in the petition filed by the respondent/husband under 13(1) (ia) and (ib) of the HMA.

(2.) Briefly stating, the parties got married on 4/6/2009 as per Hindu rites and ceremonies at Delhi. Thereafter they were blessed with one son on 27/1/2011.

(3.) The respondent/husband (petitioner in the Divorce petition hereinafter referred to as the "respondent") in his Divorce petition had asserted that the appellant/wife (respondent in the Divorce petition hereinafter referred to as the "appellant") did not care for him and his family since the day of their marriage. It is alleged that the appellant was in the habit of hurling sarcastic comments at him and his family members. She used to quarrel with him on petty issues without any reason and would become calm only after great difficulty and persuasion. He asserted that every weekend, the appellant was adamant to go to her parents' home without any regard to his wishes. Further, she never took any responsibility and did not accept the respondent or his mother. She did not do any household chores and did not take care of even his basic requirements, like food and clothing and would make excuses.