CHANCHAL RAJPUT Vs. AJAY SINGH

JUDGEMENT

(1.) The present batch of appeals has been filed by the appellant wife challenging the judgment and decree dated 25.06.2016, wherein the petition filed by the respondent-husband seeking divorce has been allowed and the application filed by the appellant-wife for restitution of conjugal rights under section 9 of the Hindu Marriage Act has been dismissed.

(2.) The facts in nutshell for deciding both the appeals are as under : The appellant and respondent got married as per Hindu Customs on 26.11.2001 at Jaipur. Out of the wedlock, one son, namely, Garvit was born on 10.02.2005.

(3.) The respondent-husband filed an application under section 13 of the Hindu Marriage Act on 15.07.2012 alleging that after marriage of the appellant and respondent, the appellant stayed with respondent at Mandsaur only for 15-17 days. It was alleged that during appellant's stay at Mandsaur, she continuously used to fight, her behaviour was cruel and unjust towards respondent and his parents for no good reasons. It was alleged that the appellant was the only daughter and she had three other brothers and due to this, she was a pampered child in her family and her behaviour was very rude. The respondent pleaded that appellant came to her parental place along with her father and brother and respondent had to shift Jaipur and he stayed with the appellant for almost 4 years, just to convince her to come back to Mandsaur but it was all in vain.