MANSI MOHAN CHANDARKAR Vs. MOHAN VISHNU CHANDARKAR

JUDGEMENT

(1.) By this appeal the appellant/wife is challenging the judgment and order dated 23/5/2007 passed by the Family Court at Mumbai in Petition No. A-1711/2003. By the impugned judgment, the Family Court has allowed the petition filed by the respondent/husband, thereby dissolving the marriage between the parties on the ground of cruelty under section 13(1) (ia) of the Hindu Marriage Act, 1955 (Act for short) with some other reliefs.

(2.) The brief facts necessary for the disposal of the appeal may be stated thus:

(3.) According to the respondent, within 15 days of the marriage, the appellant started insisting to live separate and her general behaviour gave rise to a suspicion about her mental health. She was behaving arrogantly and insulting the family members of the respondent and was creating scene. On many occasions, the appellant left the matrimonial home with bag and baggage and at the intervention and insistence of the respondent had returned to the matrimonial home. This conduct of the appellant was brought to the notice of her parents and brother, who although admitted that the appellant suffered from intermittent attacks, attributed the same to " black magic played by her enemies."