SHARANJIT KAUR KOHLI Vs. RAMANDEEP SINGH KOHLI

JUDGEMENT

(1.) This appeal has been filed by the appellant under Sec. 19 of the Family Courts Act, 1984, challenging the Judgment dtd. 7/12/2024 passed by the learned Judge, Family Court-01, South District, Saket Courts, New Delhi (hereinafter referred to as, 'Family Court') in HMA No. 333/2018, titled Ramandeep Singh Kohli v. Smt. Sharanjit Kaur Kohli, whereby the divorce petition filed by the respondent-husband under Sec. 13 (1) (ia) and (ib) of the Hindu Marriage Act, 1955 (hereinafter referred to as, 'HMA') was allowed, and the marriage between the parties was dissolved.

(2.) The factual matrix of the instant appeal pertains to the marriage between the respondent and the appellant, which was solemnized on 28/3/2011 according to the Sikh Rites and ceremonies in Delhi. It was the second marriage of both the parties and was love-cum-arranged. No child was born out of the said wedlock.

(3.) Subsequently, the respondent filed the divorce petition in question, on 14/12/2016, alleging grounds of cruelty and desertion, primarily alleging therein that the appellant married him only to obtain Australian citizenship and thereafter, subjected him to continuous mental harassment. Further, it is alleged that she concealed her depression and fertility issues before the marriage, as a result of which, she later exhibited violent behaviour, including physically assaulting the respondent on multiple occasions.