RENU JEER Vs. VIKAS JEER

JUDGEMENT

(1.) The instant appeal has been filed by appellant against judgment and decree dtd. 14/2/2011, passed by learned District Judge, Sirmour at Nahan H.P. in HMA Petition No. 27-HMA/3 of 2007, whereby the petition of the respondent under Sec. 13 of the Hindu Marriage Act, 1955 (for short, 'the Act'), has been allowed and marriage between the parties has been ordered to be dissolved by decree of divorce.

(2.) Respondent (husband) filed a petition for dissolution of marriage by decree of divorce against appellant (wife), on the ground of cruelty. It was alleged that the wife had failed to maintain cordial relations with the husband and his family members despite the fact that wife was treated with utmost love and affection in matrimonial home. It was also alleged that the wife was headstrong, quarrelsome and cruel in nature, who created scenes in and outside the house on petty matters. As per husband, the wife used to receive phone calls from her male friends and at such moment she would not allow the husband to remain nearby. On being advised in this behalf, wife became more adamant and started raising quarrels. She use to insult, humiliate and torture husband and his mother in the presence of friends, neighbors and relatives.

(3.) It was further alleged that the wife refused to cook meals and also to perform matrimonial obligations. The mother and brothers of wife were informed about her behavior but they instead of counseling the wife, started supporting her and even went to the extent of instigating and provoking her against the husband and his family members.