PUJA PASRICHA Vs. AISHWARYA PASRICHA

JUDGEMENT

(1.) The present appeal, filed under Sec. 19 of the Family Courts Act, 1984 read with Sec. 28 of the Hindu Marriage Act, 1955 , arises from the Judgment dtd. 21/1/2023 3 passed by the learned Principal Judge, Family Court, Central District, Tis Hazari Courts, Delhi, in HMA Petition No. 5861631/20165 (Old Number HMA Petition No. 192/2012), titled as „Aishwarya Pasricha vs. Puja Pasricha", whereby the marriage between the Appellant-Wife FC Act HMA Impugned Judgement Family Court Petition and the Respondent-Husband was dissolved on the ground of cruelty under Sec. 13(1)(ia) of the HMA.

(2.) The marriage between the Appellant and the Respondent was solemnized on 27/3/2007 in Delhi, according to Hindu rites and ceremonies. Out of this wedlock, a son, Aditya Pasricha, was born on 8/1/2008. However, matrimonial discord surfaced soon after the marriage.

(3.) According to the Respondent, the Appellant subjected the Respondent to cruelty during the subsistence of the marriage. The Appellant was unwilling to live in a joint family, and she repeatedly pressurized him to partition the family property and live separately from his mother and sister. She allegedly absented herself frequently from her matrimonial home, neglected household duties, and refused to share household responsibilities.