POONAM Vs. BHUPENDER

JUDGEMENT

(1.) The instant appeal has been preferred by the wife - Poonam, impugning the judgment and decree dtd. 8/12/2014, passed by the Ld. District Judge, Family Court, Gurgaon (hereinafter referred to as 'Ld. Family Court'), vide which the petition filed by the respondenthusband/Bhupender, under Sec. 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act'), was allowed.

(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.

(3.) The marriage between the parties was solemnized on 9/3/1996 at village Bodia Kawalpur, District Rewari, as per Hindu rites and rituals. A daughter and a son were born out of the wedlock on 29/12/1996 and 14 th December, 1997, respectively. The behaviour of the wife towards the husband was unbecoming of a spouse right from the beginning of their marriage. The wife pressurized the husband to live separately from his parents. Since the husband refused, the wife left the matrimonial home and deserted him. Despite earnest efforts and repeated requests of the husband, the wife refused to return to the matrimonial fold.