SMT.PARVEEN Vs. SH.HUKUM SINGH

JUDGEMENT

(1.) This appeal has been preferred by the appellant/wife impugning the judgment and decree dated January 15, 2014 passed by the learned Judge, Family Courts, Dwarka whereby her marriage with the respondent/husband has been dissolved.

(2.) A petition under Section 13(1)(ia) of Hindu Marriage Act for dissolution of marriage was filed by the respondent/husband before the family Court which was allowed granting a decree of divorce on the ground of cruelty.

(3.) It is admitted case of the parties that they got married on February 28, 1994 as per Hindu rites and customs. The parties were blessed with three daughters. The eldest one was born on December 07, 1994, second daughter was born on December 21, 1996 and the third daughter was born on August 30, 2004. While the appellant was employed as a Teacher (TGT) in Government School, the respondent was employed as Food Inspector in Directorate of Prevention of Food Adulteration, Govt. of NCT of Delhi. The matrimonial life was smooth till the year 2002. The differences arose when the appellant along with her husband purchased Flat No.175 in Sector -1, Pocket -1, SFS Flats, Dwarka and the parents of the appellant also purchased a flat at the same place just opposite their house i.e. Flat No.265, Pocket -1, Sector -1, DDA, Dwarka, New Delhi.