SUPRIYA Vs. SUDIPTO SUR

JUDGEMENT

(1.) The instant appeal has been preferred by the wife Supriya, against the impugned judgment and decree dated 15th December, 2014, passed by the Ld. District Judge, Family Court, Gurgaon (hereinafter referred to as 'Ld. Family Court'), whereby, the petition filed by the respondent-husband/Sudipto Sur, under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act'), seeking dissolution of their marriage was allowed by the Ld. Family Court.

(2.) A few facts necessary for adjudication of the instant appeal, as pleaded in the petition filed by the respondent-husband (petitioner therein) before the Ld. Family Court, may be noticed. The marriage between the parties was solemnized on 14th December, 1998, as per Hindu rites and customs. The husband at the time of the marriage was working with Sahara Airlines as an Engineer, whereas, the wife was working as an Air Hostess in the same Airlines. A daughter was born out of the wedlock on 27th February, 2000. It was inter alia pleaded that the behaviour of the appellant-wife towards the husband and his family was cruel and unbecoming. There would be frequent quarrels between the spouses. The wife did not even bother to take care of the ailing mother of the husband, who had been operated upon for cancer in February 2002. The husband constructed a house on a plot which was purchased in the name of both the parties after withdrawing money from the joint account maintained by his father, besides, raising a loan of Rs.10.00 lakhs in his own name from ICICI Bank, which he repaid in August 2005. In April 2003, the wife conceived for the second time, but she got the pregnancy aborted on 21st April, 2003, against the wishes of the husband and his family. It was also pleaded that despite various efforts made over a period of time by friends to reconcile their differences for the sake of their daughter, it failed to yield any success. Per contra, the appellant-wife vehemently refuted and denied all the allegations levelled against her while filing her written statement before the Ld. Family Court. She specifically stated that she had, in fact, always been very respectful towards her in-laws and nursed them during their illness. She denied that the house in which she is staying at Gurugram was purchased by the husband after taking money from his father and raising a Bank loan. She submitted that she too had contributed to the same from the funds gifted to her by her parents from time to time. She alleged that though she made earnest efforts to adjust with the respondent-husband, but the same failed due to the unreasonable behaviour of the husband.

(3.) From the pleadings of the parties, the following issues were framed by the Ld. Court below:-