INDU BALA Vs. TIRATH SINGH

JUDGEMENT

(1.) THIS appeal has been filed by the appellant -wife against the judgment and decree dated 29.4.2009 passed by the trial court whereby the petition under Section 13 of the Hindu Marriage Act, 1955 (in short, "the Act") filed by her for dissolution of marriage on the ground of cruelty has been dismissed.

(2.) A few facts relevant for the decision of the controversy involved as available on the record may be noticed. Marriage between the parties was solemnized on 23.6.2004 as per Hindu rites and ceremonies at Ramgarh, Hoshiarpur. Both of them lived together as husband and wife but no child was born out of this wedlock. According to the appellant, the respondent was a drunkard person from the very beginning. He used to take liquor continuously and remained under its influence for 24 hours. The respondent did not show any interest in married life. The appellant tried to make the respondent understand about his matrimonial obligations but he slapped her in the presence of all his family members. The parents of the respondent also started torturing the appellant physically and mentally.

(3.) WE have heard learned counsel for the parties and perused the record.