BIRENDER KUMAR Vs. SUNEEL DEVI

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree dated 24.12.2013 passed by Additional District Judge, Rewari, whereby petition filed by the appellant under Section 13 of the Hindu Marriage Act, 1955, was dismissed.

(2.) The appellant had sought divorce on the ground of cruelty. The marriage between the parties took place on 07.03.2000 and one male child was born to them on 13.07.2002. It was alleged that the respondent was a greedy, quarrelsome, cruel and cunning woman, full of hatred towards the parents of the appellant. She did not like him and used to publicly humiliate him. She would grab the entire salary of the appellant and spend lavishly on herself and family on her parental side. She was in the habit of making frivolous complaints against the appellant to his superiors in the Military and threatened to involve him and his parents in criminal cases.

(3.) The respondent did not want to live with the parents of the appellant and demanded an independent bungalow in the city. She wanted the appellant to sell the agricultural land and purchase a house for her. When the appellant expressed his inability, she became furious. At times she would shout at the top of her voice and collect people from the neighbourhood and all entreaties for living peacefully in the matrimonial home, fell of deaf ears. At one point of time, she left the matrimonial home in the absence of the appellant and took the jewellery with her. Ultimately, she joined him at Pune where he was allotted an official accommodation. In Pune, the child was born and when the parents of the appellant visited them for seeing the new born, the respondent insulted them and compelled them to leave.