JASDEEP KAUR Vs. RANDEEP SINGH

JUDGEMENT

(1.) The appellant-wife has preferred this appeal against the order dated May 30, 2015 granting decree of divorce nullifying the marriage of the appellant with the respondent under Section 13 (1) (ia) of the Hindu Marriage Act.

(2.) As per the averments in the petition filed by the respondenthusband, the marriage between the parties was solemnized on December 17, 2011 at Ludhiana. It was alleged in the petition that the appellant-wife had come from Canada to India for marriage and there was an understanding between them that the appellant-wife would call the respondent-husband to Canada and for this purpose the appellant-wife and her family had demanded a sum of Rs.20 lacs under the garb that the amount was required for completing immigration formalities and settling the respondent-husband in Canada. It was claimed in the petition that parents of the respondenthusband were able to arrange only a sum of Rs.10 lacs and the marriage was performed on December 17, 2011 at Ludhiana. The marriage was registered on December 22, 2011. The appellant-wife refused to consummate the marriage on the pretext that she would consummate the marriage only when the respondent-husband and his family members paid the remaining amount of Rs.10 lacs. The respondent-husband though felt anguished but did not press for consummation of the marriage. He claimed that on account of said conduct of the appellant-wife, he suffered mental agony.

(3.) The appellant-wife returned to Canada on January 26, 2012 with a promise that she would call the respondent-husband to Canada after completion of the requisite immigration papers but she did not take any step to call the respondent-husband to Canada rather avoided the calls of the respondent. It is averred in the petition that she threatened him not to call her. The behaviour of the appellant-wife was allegedly arrogant and she used to utter derogatory words against the respondent and his family members.