NEERAJ KUMAR Vs. POOJA VERMA

JUDGEMENT

(1.) In the instant appeal the appellant/husband has impugned the judgment dated December 01, 2011 passed by the learned Judge, Family Court, Rohini, Delhi whereby the petition filed by him for dissolution of marriage on account of cruelty being committed by the respondent/wife was dismissed.

(2.) The appellant/husband got married to the respondent/wife on November 22, 2004 according to Hindu rites and ceremonies. The marriage was consummated and a son was born on January 01, 2006.

(3.) In the petition filed under Section 13(1)(ia) of Hindu Marriage Act, 1955 the instances of cruelty stated to have been committed by the respondent/wife cited by the appellant/husband are numerous starting right from the second day of the marriage. As per the appellant/husband, on the very next day of the marriage the respondent/wife started treating his mother, sister and sister -in -law in an insulting manner complaining that the language used by them was not to her liking and that her sister -in -law did not know how to speak. The respondent/wife considered herself to be modern and well -educated and she ill -treated the family members of the appellant/husband who are having rural background. She also called the mother of the appellant as uneducated 'Ganwar'. The respondent/wife was studying at National Museum Institute, New Delhi. To avoid doing of household work she used to leave house even on Saturday and Sunday on the pretext of going to Institute whereas in fact she used to visit her parental home or roam around with her friends. The respondent/wife did not want to live in joint family and had been threatening the appellant to have a separate house in Rohini. One of the most serious allegation made by the respondent/wife against the appellant was that of having illicit relations with his sister -in -law (bhabhi). The respondent/wife created a scene when his sister visited them and his two years old niece wanted to sleep with him. The respondent/wife started shouting that the appellant/husband was in his Bhabhi's room. She also even complained against her father -in -law saying that he had bad eyes on her. The respondent/wife had also insulted his mother and sister who had visited her parental home to enquire about her wellbeing. She also quarrelled on the issue that why she was sent to the parental home for delivery whereas her Jethani when became pregnant was not sent to her parents house.