ARCHNA SHARMA Vs. SUDHEER SHARMA

JUDGEMENT

(1.) This appeal has been preferred by the appellant wife against the order of the learned Family Court No.3, Jaipur passed on 20.12.2017, whereby the learned Family Court had allowed the petition filed by the respondent husband under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act').

(2.) Brief facts giving rise to this appeal are that the marriage between the parties was solemnized on 08.05.2014 as per Hindu rites and rituals. Initially, the appellant behaved properly but after a few days, her behaviour towards the respondent-husband and his family changed drastically. She started acting as per her mother's directions, did not do any household chores and always created an environment of stress. The appellant also pressurized the respondent to throw his sister and her daughter from their house. Due to the ill-deeds of the appellant, the father of the respondent asked the appellant and the respondent to live separately as per the appellant's wish.

(3.) Even after living separately in Dausa, the behaviour of the appellant did not change and on 25.11.2014, she without informing the respondent went to her parental house in Jaipur early in the morning along with all the jewellery and cash. During the attempts of bringing the appellant back, the respondent took her to Jawahar Circle on 25.07.2015 but their conversation was continuously interrupted by the appellant's mother. As it got late in the night, the respondent took a room in B.L. Hotel at Tonk Phatak for night stay. The appellant in the morning told everything to her mother. The appellant's parents on 26.07.2015 lodged a false case of kidnapping against the respondent and his parents and made them suffer lot of mental agony. On 27.07.2015, the appellant along with her parents and relatives went to the respondent's house and started shouting loudly due to which all the people of the colony came to the respondent's house. The appellant's mother called the police and the respondent was asked to take the appellant to their house in Dausa. But on 30.07.2015, the appellant without any valid reason came back to Jaipur and gave up all her marital relations. The respondent tried all the possible means to bring her back but the appellant lodged a false case against the respondent and his family. Due to the cruel behaviour of the appellant, it was not possible to stay with her and therefore, it was prayed for the dissolution of their marriage.