MOHIT PREET KAPOOR Vs. SUMIT KAPOOR

JUDGEMENT

(1.) This is wife's appeal directed against the judgment and order dtd. 19/3/2020 passed by the Additional Principal Judge, Family Court, Bareilly under Sec. 13 of the Hindu Marriage Act. The marriage of the appellant with the respondent was held on 15/12/2013.

(2.) The divorce petition had been filed by the respondent husband on 6/3/2017 on the ground that the appellant, his wife, had left her matrimonial home on 10/1/2015 without any rhyme or reason, in his absence, alongwith her family members. At that point of time, the appellant wife was pregnant for two months. It was alleged in the divorce petition that while leaving her matrimonial home, the appellant took all her jewellery as also Rs.36,000.00 in cash kept by the respondent in his safe. On 25/1/2015, the respondent went to bring the appellant back to his home when she refused to maintain any kind of relationship with him.

(3.) It was further contended that on 22/8/2015, the appellant had given birth to a girl child. She was admitted in the hospital by the respondent who had borne all expenses of birth of his daughter. The appellant wife went to her paternal home after birth of the child. After about eight to ten days, the respondent went to bring the appellant back to his home when she denied to meet him and did not allow him to even see his child. On 15/1/2017 the respondent again went alongwith his relative to bring the appellant to his home when she had denied to accompany him. It is, thus, stated in the divorce petition that the appellant was residing separately since 10/1/2015 and she has refused to keep relationship with the respondent.