MINAKSHI MEHTA Vs. ATUL MEHTA

JUDGEMENT

(1.) THIS appeal has been filed by the wife under Section 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act) against the judgment and decree of the Court of Shri Govind Sharma, District Judge, Solan, dated 27.3.1996, resulting out of the petition under Section 13 of the Act filed by the husband -Respondent, Major Atul Mehta, which has been accepted and a decree of divorce stands passed in his favour and against the wife who is Appellant before this Court.

(2.) THE Respondent filed the petition under Section 13 of the Act on the pleadings that he and the Appellant were married on 28.9.1984 and thereafter they lived at Subathu, District Solan, Himachal Pradesh. From the wedlock of the parties, a son and a daughter were born. As the Appellant and the Respondent were studying in the same college, for this reason they were known to each other. They went for their honeymoon to Sikkim. Thereafter the Respondent was told by the Appellant that she had married him out of deference for her father 'swish, otherwise she did not like him.

(3.) ACCORDING to the allegations in the divorce petition, the Appellant indulged in acts of humiliation and started insulting the Respondent. As a result of this, the Respondent developed a psychiatric problem due to mental stress and strain. Perforce, he had to be admitted for treatment at Army Command Hospital, Chandigarh. He was diagnosed as suffering from depression. However, the Appellant did not care for him even when he was under treatment in the hospital.