LAWS(P&H)-2022-7-243

LEENA Vs. SUNIL GUPTA

Decided On July 14, 2022
LEENA Appellant
V/S
SUNIL GUPTA Respondents

JUDGEMENT

(1.) Application is allowed and Annexures R-1 and R-2 are taken on record. FAO-20-M-2006

(2.) The appellant, Leena has come up in this appeal against the judgment and decree dtd. 16/1/2006 passed by the Family Court, Yamuna Nagar at Jagadhri whereby a petition filed by respondent-Sunil Gupta under Sec. 13 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.

(3.) The brief facts of the case are that the marriage of the parties was solemnized on 26/11/1995 as per their customary rites and ceremonies. After their marriage both the parties resided together as husband and wife at Jagadhri and three male children were born. Divorce petition was instituted by the respondent-husband alleging that the behaviour of the appellant-wife towards him was non-cooperative. She was quarrelsome lady and used to give merciless beatings to the minor children. She compelled the respondent-husband to leave for Karnal. On 8/3/2003, when the respondent-husband was on his shop, he was informed by neighbourers that the appellant-wife had given beatings to the youngest infant child mercilessly. He rushed to the house and found that the youngest son lying unconscious whereas she was sleeping inside. She humiliated the respondent-husband by saying that he is not a man of her choice and he is an impotent person. Since 10/8/2003, she is residing at her parental house.