LAWS(P&H)-2019-9-86

SUKHJINDER KAUR Vs. DEVINDER SINGH

Decided On September 26, 2019
SUKHJINDER KAUR Appellant
V/S
DEVINDER SINGH Respondents

JUDGEMENT

(1.) The instant appeal has been preferred by the wife - Sukhjinder Kaur impugning the judgment and decree dated 06.05.2010 passed by Addl. District Judge, Ferozepur whereby the petition under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act') filed by the respondenthusband was allowed.

(2.) Few facts necessary for adjudication of the instant appeal as pleaded in the petition filed by the respondent-husband before the learned Court below may be noticed.

(3.) Per contra, the appellant-wife in her written statement filed before the Court below, refuted and denied the allegations of the respondent-husband. She submitted that it was the respondent-husband, who had been subjecting her as well as their minor son to cruel and abusive behaviour. She submitted that the respondent-husband was a man of questionable character and would bring women of ill repute to the matrimonial home in her presence as well as in the presence of his parents. She was threatened by her husband not to disclose the said fact to anyone or else she would be killed. Whenever she would urge him to mend his ways, she would be physically abused. She however, tolerated the abusive behaviour of the respondent-husband with a hope that he would clean up his acts but his behaviour continued to be the same and did not even change after the birth of their son.