VEENA Vs. NAVEEN

JUDGEMENT

(1.) Challenge in the present appeal, is to the judgment dtd. 8/2/2017 passed by learned District Judge, Family Court, Rohtak, whereby the petition under Sec. 13 of the Hindu Marriage Act, filed by the respondent-husband was allowed, on the ground of cruelty.

(2.) Background facts in nutshell are as follows:-

(3.) Respondent-petitioner Naveen had filed a petition under Sec. 13 of Hindu Marriage Act, thereby alleging that his marriage with Veena (appellant) was solemnized on 23/2/2012 at village Karor, District Rohtak as per Hindu rites and ceremonies. From their wedlock, one son namely Ansh was born. After marriage, Naveen and his family members gave full love and affection to Veena. However, Veena is a lady of quarrelsome nature. Just after the marriage, the family members of Veena started interfering in their matrimonial life. Veena was not happy to live in the joint family of Naveen, in the village and started pressuring him to arrange separate accommodation at Rohtak, far away from his parents. When Naveen showed his inability to arrange separate accommodation, Veena became annoyed and started extending threat to implicate Naveen and his family members, in a false dowry case. In order to pacify the matter, the parents of the Naveen, arranged a rental accommodation in Rohtak, so that Veena may live peacefully with Naveen. However, brothers of Veena started frequently visiting the house of Naveen and when he objected to the same, Veena became more arrogant and started causing cruelty, harassment and torture to him and his family members, on one pretext or the other.