SANGEETA SEKHRI Vs. SHARAT SEKHRI

JUDGEMENT

(1.) The appellant, Sangeeta Sekhri has come up in appeal against the judgment and decree dtd. 11/9/2008 passed by Family Court, Ambala whereby the petition filed by the respondent-husband under Sec. 13(1)(i) and 13(1)(i-b) of the Hindu Marriage Act, 1955 was allowed.

(2.) The brief facts of the case are that the marriage of the parties was solemnized on 8/5/1989 according to Hindu Rites and Ceremonies at Ambala City. The parties lived together as husband and wife. However, no child was born out of their wedlock. From the day one, the behaviour of appellant-wife was extremely rude and aggressive. She used to abuse, insult and humiliate the respondent-husband and his family members. She used to make taunts on account of the financial position of the respondenthusband and did not stop humiliating him in front of his friends and family members. The appellant-wife was suffering from some mental disorder to which the respondent-husband got her treated from a Psychiatrist. Since no issue was born even after ten years of marriage, appellant-wife started calling the petitioner as Namard (impotent), due to which the respondent-husband became mentally sick. The appellant-wife developed intimacy with Sanjeev Pattar (impleaded as respondent No. 2 in the petition), who was posted as Assistant Superintendent Jail, Central Jail, Ambala and was residing in the same locality. The respondent-husband left his house on 22/5/2006 and wrote many letters to Director General of Police, Inspector General of Police etc. to which inquiry was conducted by CIA Staff, Ambala alongwith the Deputy Superintendent of Police, Ambala. During the inquiry, it came out that appellant-wife and Sanjeev Pattarrespondent No.2 used to talk to each other on mobile phones as well as on the official phone, which indicated that appellant-wife was guilty of treating the respondent-husband with cruelty and was living in adultery with Sanjeev Pattar-respondent No.2.

(3.) On notice of the petition, the appellant-wife appeared and filed her written statement denying the allegations of cruelty and adultery. Respondent No.2 also filed his written statement denying the allegations of adultery. Separate replications to the written statements were filed by the respondent-husband.