D SUGANTHI Vs. B JANAKIRAM

JUDGEMENT

(1.) THIS is an appeal by the wife.

(2.) THE respondent/husband, filed a petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955, for the dissolution of the marriage and same was ordered on 21.2.2000. Aggrieved by the same, wife has preferred this appeal.

(3.) THE learned advocate for the appellant/wife has submitted that she has not committed any act, which would come within the meaning of "cruelty" nor she had any intention to treat her husband cruelly. Wife's parents have given enough jewels to the husband and the marriage expenses were also borne by them. Not having satisfied with what have been given by the wife's parents, it has become habitual for her husband and his family members to demand more money and dowry. Further, on 14.7.1995, the husband and his brother Selvam came to the appellant's house and scolded her in a filthy language and also threatened to end the life of the wife, which alone forced the wife to give a complaint to All Women Police Station, Adyar, which was misunderstood by the husband and he had filed the petition on flimsy grounds, seeking divorce. It is further argued that the none of the acts and activities of the wife constitute cruelty and the family court has not properly considered the case, projected before the court and also failed to note that the alleged cruelty, said to have been committed by the wife was not proved and the evidence both oral and documentary, are very much wanting, in this case, to establish the case of the husband that his wife acted cruelly against her husband.