NILU KUMARI Vs. SANJAY KUMAR

JUDGEMENT

(1.) Heard the parties.

(2.) The appellant has come up in this appeal against judgment and decree dtd. 20/2/2018 passed by the learned Principal Judge, Family Court, Vaishali at Hajipur in Divorce Case No. 247 of 2013, whereby the petition filed by the respondent under Sec. 13 of the Hindu Marriage Act, 1955 (in short 'the 1955 Act') seeking dissolution of marriage by a decree of divorce, has been allowed.

(3.) The pleaded case of the respondent in his petition under Sec. 13 of the Hindu Marriage Act, 1955 is that the marriage of the appellant was solemnized with the respondent on 20/11/2011 according to the Hindu Rights and Customs. The marriage was consummated and a female-child was born out of the wedlock on 3/11/2012. Sometimes after the marriage, the appellant started pressurizing the respondent to live separately from his old parents. The appellant used to abuse filthy languages against her parents-in-law. She also used to behave cruelly with her husband (respondent) and tried to malign the prestige of the family of the respondent. After marriage, the appellant never took the responsibility as a wife and old mother of the respondent used to cook food for the family. The appellant always used to throw the food outside the house and respondent and his other family members had to remain hungry on so many occasions. The appellant is a lady of free mind and she always used to go for movie and market with another male members. Whenever the respondent objected, she became furious. She used to go to her Maike frequently without the permission of the respondent.