KIRAN DEVI Vs. KAPIL

JUDGEMENT

(1.) This appeal has been preferred by the appellant/wife Smt. Kiran Devi against the judgment and decree dated 14.05.2019 passed by the Family Court, East District, Karkardooma Courts, Delhi dissolving her marriage with the respondent/husband, Mr. Kapil.

(2.) The facts as borne out from the impugned judgment are that the respondent/husband had filed a petition for divorce under Section 13(i)(ia) of the Hindu Marriage Act, 1955 (in short, 'HMA') on the grounds of cruelty. There is no dispute that the parties had got married on 28.06.2005, as per Hindu rites and customs at Kalyan Vihar, Delhi and were blessed with two children, a son and a daughter. There is also no dispute that the parties have been living separately since December, 2010.

(3.) The respondent/husband has alleged in his petition that since the marriage, the behaviour of the appellant/wife was not good, she was very abusive to his sister and parents, did not help in the household work and quarrelled with the respondent/husband and his other family members over trivial issues. This behaviour was aggravated with the birth of the son of the parties. She also demanded that the property in the name of the father of the respondent/husband be transferred in her name and when the respondent/husband expressed his inability to do so, she threatened to implicate him and his family members in false criminal cases.