RAJ RANI Vs. VINAY GUPTA

JUDGEMENT

(1.) THE appellant herein challenges judgment and decree dated 21.03.2009, passed by the Additional District Judge, Ambala, vide which the marriage between the parties was dissolved on a petition filed under Section 13 of the Hindu Marriage Act, 1955 (Act for short), by the respondent -husband.

(2.) THE respondent knocked the door of the Court with a prayer to dissolve the marriage between the parties, which was solemnized on 10.02.2000. No child was born out of the wedlock. The averments in the petition were that the marriage was a simple ceremony with just a few dowry articles given by the parents of the appellant at that time. The behavior of the appellant with the respondent was rude and rough and she started nagging him just after twenty days of the marriage. She would refuse to cook and also taunted the respondent that he was less educated than her and would pick up quarrels at the drop of a hat. After two months of the marriage, she left the matrimonial home without the knowledge of the respondent and/or his family members. In April, 2000, the respondent brought her back and she assured that she would live peacefully in the matrimonial home. However, in July, 2000, she again went to her parents and during the interregnum when she was living with the respondent, she did not mend her ways.

(3.) ON 20.06.2002, the appellant fell ill and she remained admitted in Civil Hospital, Ambala City, till 23.06.2002 and during that time the medical advice was that an opinion from psychiatrist should be sought. However, she refused to consult the psychiatrist. In July, 2002, she went to the house of her parents for good, taking all her ornaments with her.