RITA Vs. JAI SOLANKI

JUDGEMENT

(1.) The appellant is aggrieved by the judgment dated 14.09.2016 passed by the learned Principal Judge, Family Court, North-West District, Rohini Court, Delhi, allowing a petition filed by her husband, the respondent seeking dissolution of their marriage on the ground of cruelty.

(2.) Briefly stated, the facts of the case are that the parties got married at Delhi as per the Hindu rites and ceremonies on 24.0201 There is no issue from the marriage. As per the averments made by the respondent in his petition, the appellant was welcomed in the family but her behaviour towards him and his family member was cruel; that she ill-treated and humiliated the respondent and his family members; that whenever he visited the house of his in-laws, he was humiliated and ill-treated by them; that the appellant did not do any household chores; that she kept nagging the respondent and kept pressuring him to live independently and not in joint family, causing him mental tension and agony. The appellant had even threatened to commit suicide and implicate the family members of the respondent in a false dowry case.

(3.) In the third week of Aug., 2012, when the respondent went to Rajasthan for office work, the appellant took away all her jewellery and valuables and also his certificates and personal documents in his absence, and left the matrimonial home. In Oct., 2012, when the respondent was in Rajasthan, he received a telephonic call from the CAW Cell, Dwarka, Delhi informing him that a complaint had been filed by the appellant against him. The respondent joined the proceedings and with the intervention of the relatives and well-wishers, both the parties decided to shift to some other place, other than the matrimonial home where the respondent was residing with his parents. However, the appellant resided with the respondent at the alternate residential accommodation arranged by him at Najafgarh only for one day and again left.