HIMANI @ MONIKA GOYAL Vs. ASHISH GOYAL

JUDGEMENT

(1.) This appeal has been filed by the appellant under Sec. 19 of the Family Courts Act, 1984 (hereinafter referred to as 'FC Act'), challenging the Judgment and Decree dtd. 24/2/2024 (hereinafter referred to as 'Impugned Judgment') passed by the learned Judge, Family Court, (North-District), Rohini District Courts, (hereinafter referred to as 'Family Court') in HMA No. 58690/2016 (62/2013), titled Mr. Ashish Goyal v. Ms. Himani @ Monika Goyal, whereby the learned Family Court has allowed the divorce petition filed by the respondent/husband on the grounds of cruelty under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955.

(2.) In brief, the facts necessary for the disposal of this appeal are that the marriage between the appellant/wife and the respondent/husband was solemnized on 15/5/2010 according to Hindu rites and ceremonies. No child was born out of wedlock. The parties have been living separately since 10/11/9/2012.

(3.) On 18/2/2013, the respondent filed the divorce petition in which he alleged, inter alia, that since the very inception of the marriage, the appellant/wife had a quarrelsome nature, would pick up fights over trivial issues, and make derogatory and defamatory remarks against the respondent/husband. She allegedly refrained from doing household chores, refused to prepare meals, was extravagant, and demanded expensive jewellery and sarees. When informed about the respondent's poor financial condition, she reportedly behaved harshly and unkindly. The respondent also narrated an incident dtd. 21/4/2012, when the parents of the appellant/wife came to his house, and abused and mishandled him without any provocation, following which he had to call the Police and undergo a medical examination.