NIDHI Vs. RAJAT DUDEJA

JUDGEMENT

(1.) A petition under Sec. 13 of the Hindu Marriage Act, 1955 was filed by Rajat Dudeja-husband seeking dissolution of his marriage with Nidhi (appellant herein). The family Court, Hisar, allowed the petition vide judgment and decree dtd. 27/8/2019 and granted divorce to Rajat Dudeja on the ground of cruelty. Feeling aggrieved with the said judgment, Nidhi-wife has filed the instant appeal.

(2.) Brief facts of the case are that marriage between the parties was solemnized on 24/4/2012 as per Hindu rites and rituals at Hisar and after the marriage, they cohabited as husband and wife. Out of this wedlock, one female child was born. Presently, the child is staying in the custody of the father.

(3.) Case of Rajat Dudeja-husband was that appellant (wife) was a hot tempered and spendthrift lady and she never tried to adjust herself in the humble set up of his family. She refused to do any domestic work by saying that she was not meant for doing the household work. She used to treat him and his parents in a very derogatory manner. She used to pick up quarrels on petty matters due to which, he felt humiliated in the eyes of his parents and relatives, but kept silent with the hope that good sense would prevail upon the respondent in the near future, but her behaviour was never changed. Due to cruel behaviour of the respondent, his health had adversely been affected. At the time of marriage, weight of the husband (respondent herein) was 74 Kgs, however, after the marriage, his weight had drastically fallen down to 53 Kgs.