DHARAM KAUR Vs. NARENDER

JUDGEMENT

(1.) (Oral) - The appellant in the present appeal has assailed the judgment and decree dated 15th Dec., 2014 passed by the Principal Judge (North-West, Rohini), Family Court in HMA No. 218/2014. By this judgment and decree, the Family Court has accepted the petition under Sec. 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955 filed by the respondent-husband against his wife, the present appellant, dissolving their marriage by a decree of divorce on grounds of cruelty and desertion.

(2.) The facts giving rise to the present appeal are within a narrow compass and to the extent necessary are briefly noted hereafter. A marriage in accordance with Hindu Rites and Ceremonies was solemnised on 27th April, 2008 at Delhi. It is an admitted position that the marriage was consummated and the parties were blessed with two children - firstly a son Jai and thereafter, a daughter, Komal. The parties admittedly stayed together till 23rd Sept., 2010.

(3.) On or about 15th Oct., 2012, the respondent-husband filed the petition under Sec. 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955 against the appellant contending that right from the date of the marriage, at the instance of her father, the wife had abused him in filthy language, threatened to implicate the husband and in-laws in false cases; mentally tortured the husband to do things as per the dictates of her father which were against the ‘public’ and as the husband refused to accept these proposals, the wife left the residence on 23rd Sept., 2010 with the male child and did not join his company.