SUMAN Vs. KARAMJIT

JUDGEMENT

(1.) Appellant Suman who suffered an ex-parte decree for dissolution of marriage in the petition under Section 13 of the Hindu Marriage Act, 1955 filed by her husband Karamjit has preferred the present appeal.

(2.) The respondent herein filed a petition invoking the provisions under Section 13 of the Hindu Marriage Act praying for dissolution of marriage with the respondent on the grounds of cruelty as well as desertion. He has contended in the petition that the marriage of the respondent herein with the appellant was solemnized on 14.3.1992. After staying with the respondent for 5 days, the appellant started taunting the respondent. She also abused the respondent. The appellant was quarrelsome from the very beginning. She used to pick up quarrel on petty matters. She pressurized the respondent to organize a separate establishment. Her treatment culminated in mental and physical cruelty to the respondent. The appellant stayed with the respondent for just 5 days and thereafter she left for her parental house. She abused the respondent that he was not a suitable match for her. She was brought again to the matrimonial house as per Panchayat decision, but her behaviour remained the same. She called her mother-inlaw 'Budhiya'. She thereafter left the matrimonial house without any information. She started insulting the respondent herein even in the presence of his friends to the effect that he was not a suitable match for her.

(3.) The appellant herein remained ex-parte before the trial Court after she filed written statement.