RAJNI Vs. SANDEEP

JUDGEMENT

(1.) This appeal has been filed by the appellant-wife against the judgment and decree dated 26.8.2013 passed by the trial court whereby the petition under Section 13 of the Hindu Marriage Act, 1955 (in short, "the Act") filed by the respondent-husband for dissolution of marriage on the grounds of cruelty and desertion has been allowed.

(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 18.7.2008 according to Hindu rites and ceremonies at Yamuna Nagar. As alleged in the petition under Section 13 of the Act by the husband, the marriage was solemnized in a very simple manner as it was based on love affair between the parties. The parents of the husband were initially reluctant to accord their approval for the marriage because the husband was earning Rs. 3500/- per month whereas the wife was earning Rs. 25,000/- per month and they were apprehending that the marriage could not prove successful. However, later they agreed. After the marriage, the parties lived together at Jagadhri with husband's parents but the wife compelled the husband to live separately from them in Yamuna Nagar. The husband initially did not agree to her proposal in view of old age of his parents. She continued pressurising the husband and even used abusive and threatening language. The husband then shifted to Yamuna Nagar and started living with her in a rented house. The wife after separating the husband from his parents continued harassing and torturing him in one way or the other and compelled him for purchasing a house and to provide cash to her knowing well that he was not in a position to accede to her demands.

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