N. Vs. M.S.

JUDGEMENT

(1.) The wife/appellant has impugned the order dated 29.01.2018 whereby the marriage between her and her husband/respondent was dissolved by the Family Court vide order dated 29.01.2018, in a divorce petition filed by the husband against her on the ground of cruelty under Section 13 (1) (ia) of Hindu Marriage Act, 1955.

(2.) The admitted facts are that the marriage was solemnized on 202007 as per Hindu rites and ceremonies and was duly consummated and a son was born from the wedlock on 203.2008.

(3.) The case of the husband is that due to the conduct of his wife, the marriage could not be consummated for about two months. On the first night of their life together, the wife informed him that he was not her first choice, because of his dark complexion; and because he was much older than her and was not attractive; and refused to establish the relationship of husband and wife with him; and that this act of her caused him a great mental agony and pain. It was only after continuous efforts for two months by him, his mother and other relatives as well as parents of the wife; that she agreed to consummate the marriage. The Husband alleged that she is a short tempered lady of adamant nature and was in the habit of picking up quarrel on petty matters and had never showed any respect towards him and his mother despite the fact that she was given due respect in the matrimonial home. She had even slapped his old aged mother in anger and, on his intervention, slapped him as well. She used to call his mother as Jamadarni and never showed any interest in the household chores. She also used to complain of being uncomfortable and feeling suffocation in living in the matrimonial home in the village as she was used to the city life.