RADHA Vs. SUDHANSHU

JUDGEMENT

(1.) Appellant-wife has filed this appeal under Sec. 19(1) of Family Court Act, 1984 against the judgment dtd. 24/6/2023, whereby the Additional Principal Judge, Family Court, Ujjain has allowed the petition filed under Sec. 13 of Hindu Marriage Act by the respondent-husband and dissolved the marriage solemnized on 15/12/2018.

(2.) The respondent along with his younger brother went to the house of appellant to give her the marriage proposal. He had disclosed to her about his disability despite knowing this fact, the appellant gave consent for the marriage. The marriage was solemnized on 15/12/2018 under the Hindu customs and rituals at Chhatarpur. According to the respondent, immediately after marriage the appellant started misbehaving with his mother. After one and half months of the marriage, she went to the house of her father on 5/4/2019. Thereafter she refused to come back to the matrimonial house. According to the respondent his mother suffered fracture and being a daughter-in-law she did not take care of her. She used to address his mother by abusive language and in order to protect the marriage, he and his mother tolerated her behaviors. According to the respondent, even after marriage the appellant used to talk with her two old lovers on mobile. He had an occasion to see the chatting between them and found that her chatting were very vulgar in nature. She used to discussed with them about physical relationship with husband. He has recovered the vulgar Whatsapp chatting with Vinod and L.K. Dubey.

(3.) The respondent made a written complaint to the police that this appellant used threaten him for implication in a false case. According to the respondent, a compromise was arrived in the police station and she gave in writing that she would not give any chance to blame in future. Her father who happens to be an Advocate, gave his statement in writing to the police admitting that his daughter has been indulging into the chats with other male friends which ashamed all the family members. When situation did not improve, the respondent approached the Family Court under Sec. 13 of Hindu Marriage Act seeking dissolution of marriage.