REENA DEVI Vs. RAVINDER

JUDGEMENT

(1.) CM APPL. No. 13028/2017 (Exemption)

(2.) The brief background of the case is that the marriage of the parties was solemnized on 204.2003 as per the Hindu rites and rituals at Rohtak. There is no issue born out of the wedlock of the parties. The husband working in the Indian Army generally remained away from home, whereas the wife used to reside at her matrimonial house with her handicapped mother-in-law, aged about 68 years.

(3.) On 08.12.2009, the husband filed a petition for divorce under Sec. 13(1)(ia) of the Act on the grounds of cruelty that his wife is a short tempered person and did not behave rationally. At times, she physically assaulted his mother. On many occasions, she left his mother alone and went to her parental home for days together. She did not even allow his sisters to visit and meet their mother and lodged many criminal complaints against the husband and his family members. She used to demand money from him, failing which she threatened to commit suicide. She took all the jewellery and valuables along with her whenever she left. She also threatened to physically harm the old handicapped mother of the husband.