S.C. NUNA Vs. ANITA NUNA

JUDGEMENT

(1.) Marital bonds are delicate emotional human relationships and involvement of any third person could result in complete collapse of trust, faith, and tranquillity. Any sort of influence by a third person can just be a silent destroyer of the bond, leading to prolonged irreconcilable differences. Such relations eventually become a ticking time bomb, where feelings of anguish, despair, rejection and disappointment get trapped and post explosion, the shrapnel of these suppressed feelings causes injury to everyone involved, whether directly or indirectly.

(2.) Briefly stated, the parties got married on 6/12/1982 and were blessed with a daughter and a son on 26/9/1984 and 26/8/1991 respectively.

(3.) The appellant/petitioner (husband) had asserted in his Divorce Petition that the respondent was disrespectful and refused to take care of him and even assaulted him physically. She was in a habit of extracting money and forced him to give expensive gifts to her relatives and had no affection towards him or his family members. It was asserted that the respondent went to Patiala on 16/6/1992 on a false pretext of illness of her mother while the appellant had to go to Kaza for his office work. Subsequently, he came to know that her younger sister had gone missing for the last three days and a false pretext of illness of mother had been told to him. On return from Kaza, he stopped at the house of respondent's family in Patiala and tried to counsel the family to let the sister marry the man with whom she had gone, but he was not appreciated for his concern and was threatened with divorce and ridiculed in filthy language by the respondent and the family members.