KAMLESH CHOUDHARY Vs. DHANRAJ

JUDGEMENT

(1.) The present Appeal has been preferred by the Appellant-Applicant-wife under Sec. 28 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'HMA') read with Sec. 19(2) of the Family Courts Act, 1984 being aggrieved of the judgment dtd. 5/7/2025 passed by Learned Additional District Judge, Ladnun in H.M. Civil Original Case No.93/2018 whereby, the divorce petition filed by the appellant under Sec. 13 of HMA has been dismissed.

(2.) The appellant-wife filed divorce petition on cogent grounds of mental and physical cruelty committed upon her by the respondent-husband immediately after their marriage was solemnized on 17/1/1993 as per Hindu rites and customs. It was further submitted that the respondent-husband was not inclined to work, remained idle at home and gradually started subjecting the appellant to cruelty, both physical and mental, including beating and abusing her in filthy language. The respondent also allegedly raised false doubts about the character of the appellant. The appellant has further stated that upon her persuasion, the respondent started a brick business around the year 2010-11 but sustained losses due to his negligent conduct. The respondent also failed to provide financial support, forcing the appellant to seek assistance from her father and brothers.

(3.) The respondent-husband filed a reply to the divorce petition denying the averments made therein.