REKHA SHARMA Vs. SUDHIR KUMAR

JUDGEMENT

(1.) Heard both the parties.

(2.) This appeal by the appellant-wife has been preferred against the judgment dtd. 22/4/2014 passed by learned Principal Judge, Family Court, Muzaffarpur in Matrimonial Case No.187 of 2008 whereby the petition filed by the respondent-husband against the appellant-wife seeking dissolution of their marriage by a decree of divorce on the ground of cruelty and desertion was allowed.

(3.) The factual background of the present case is that marriage between appellant-wife and respondent-husband was solemnized on 29/6/2006 according to Hindu rites and customs. The respondent's wife started living at her matrimonial house and from their conjugal life they blessed with a son on 11/2/2007. It is alleged by the respondent-husband that the appellant-wife became disobedient to the respondent and his family members and began to speak abusive language against them. The respondent-husband fell seriously ill but appellantwife did not look after him and insisted to go to her parental house and went there on 25/2/2007. After one month, the respondent went to bring back his wife but the family members used filthy language against him and he was informed that appellant-wife will not go to his house. In March, 2007, the petitioner's brother with his relative went to bring back the appellant-wife and, thereafter, petitioner also went there for her Bidayee but she refused to join her matrimonial house. Hence, the respondent filed the petition for divorce on the ground of cruelty and desertion.