GEETA RANI Vs. AMARDEEP

JUDGEMENT

(1.) The appellant, Geeta Rani has come up in this appeal against the judgment and decree dtd. 14/12/2018 passed by the Family Court, Faridabad whereby a petition filed by respondent-Amardeep under Sec. 13(1)(i-a) and (i-b) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act, 1955) was allowed and he was granted divorce on the ground of cruelty under Sec. 13(1)(i-a) of the Act, 1955.

(2.) The brief facts of the case are that the marriage of the parties was solemnized on 9/11/2008 according to Hindu rites and ceremonies. However, no child was born out of their wedlock. The respondent-husband was in the private job and was transferred to Gwalior. He requested the appellant-wife to accompany him but she denied and remained at Faridabad. In Faridabad, she did not adjust with the parents of the respondents and never took any interest in household work.

(3.) In the year 2012, the respondent-husband returned back to Faridabad as he became jobless. The appellant left the matrimonial home in January 2011 and since then she had been residing separately. Pursuant to petition under Sec. 9 of the Act, 1955, the appellant-Geeta Rani promised to come back but she never returned back.