S Vs. M K

JUDGEMENT

(1.) The present appeal has been filed under Section 19 of the Family Courts Act, 1984, impugning the judgment dated 31.10.2017, whereby the marriage between the parties was dissolved on the ground of cruelty being committed by the appellant/wife.

(2.) The admitted facts of the case are that the marriage between the appellant/wife and the respondent/husband was solemnized on 11.07.2008 at Delhi according to Hindu rites and ceremonies. After consummation of the marriage, a male child, namely, Samesth was born out of the wedlock on 10.03.2010.

(3.) The petition for divorce on the ground of cruelty was filed by the husband against the wife. His contentions were that her behaviour was cruel, she never paid attention to the household chores and refused to perform any work; that she also used to pick up quarrels with him and his mother and sister-in-law (Bhabhi) although she was always treated with love and affection by them and his brother. She wanted him to turn out his family members from the house on the ground that the house belonged to her husband. He had also contended that she had threatened to commit suicide and used to go to her parental home without informing him; that she always used to say that "mai tumahri naukrani nahi hoon"; that she had also abused him and his family members with filthy language and also used to threaten him and his family members to implicate them in a false dowry case.