SAROJ RANI Vs. RAKESH KUMAR

JUDGEMENT

(1.) THE appellant has filed this appeal against the judgment and decree dated 11.6.2001 passed by the learned District Judge, Bathinda allowing petition under Section 13 of the Hindu Marriage Act (for short the Act) filed by the respondent/husband.

(2.) THE marriage between the parties was solemnized according to Hindu rites on 26.7.1988 at Fazilka. The parties resided and cohabited together as husband and wife at Muktsar up to 7.2.1989. One son namely Aman was born out of the wed-lick. Son is residing with the appellant/wife. The appellant was in service as a teacher at the time of solemnization of marriage. The case set up by the respondent/husband was that the respondent did not take charge of the household affairs. Rather she refused to own the responsibility of household. It was also the case of the respondent/husband that the appellant was treated with great love and affection by the family members of the respondent/husband but she did not reciprocate in the same terms. She was alleged to have misbehaved with the parents of the respondent/husband. She also did not respond to the cordiality of his younger sister who was unmarried and was residing with the respondent/husband. It was alleged that the acts of the wife constituted cruelty.

(3.) THE appellant/wife is also said to have maltreated the husband/respondent when Kishan Singh Dabra uncle of the respondent visited his house. She is said to have maltreated him in the presence of his guests forcing him to leave the house. It is alleged that he was also denied usual sex life by the respondent/wife, which influenced his mind, which led to his depression and frustration. It was further the case of the respondent/husband that the appellant forced him to be separate in mess and residence from his parents, and under her threat he had to separate from parents. It was alleged that ultimately she left the house on 7.2.1989 without any reasonable cause. Attempts of the panchayat to bring her back home failed.