REGENT COMPUTRONICS PVT. LTD.

POOJA Appellant

V/S

Dharmendra Sankhla Respondents

Referred Judgements :-

TEJINDER VOHRA (MRS.) V. MANMOHAN SINGH VOHRA [REFERRED TO]
P. MALLESWARAMMA V. P. PRATHAP REDDY [REFERRED TO]
KIRAN DEVI (SMT.) V. VINOD KUMAR GUPTA [REFERRED TO]
KRISHAN KUMAR V. SMT. NIDHI ARORA [REFERRED TO]
KULDIP SINGH V. SMT. SHAWINDER KAUR [REFERRED TO]
SUNIL KUMAR V. SMT. RESHMI [REFERRED TO]
HOMESHWAR SINGH V. SMT. MIRA SINGH [REFERRED TO]
NISHA RANI V. SOHAN SINGH NEHRA [REFERRED TO]
PRAVEEN ETTA V. SAVITHRI ETTA [REFERRED TO]
SHOBHA RANI VS. MADHUKAR REDDI [REFERRED TO]
V BHAGAT VS. D BHAGAT MRS [REFERRED TO]
VINITA SAXENA VS. PANKAJ PANDIT [REFERRED TO]
GURBACHAN KAUR VS. SARDAR SWARAN SINGH [REFERRED TO]
VIMLESH VS. PRAKASH CHAND SHARMA S O RAM PRASAD SHARMA [REFERRED TO]
CHAITALI DEY VS. BADAL KUMAR DEY [REFERRED TO]
SATISH KUMARI VS. RANJIT SINGH [REFERRED TO]
AVADHESH MANI MEMA VS. SAROJ AMITA MEMA [REFERRED TO]
DEVIDAS VS. GYANWATI ALIAS SHEEL RANI [REFERRED TO]
SUNIL SEHGAL VS. CHHAYA SEHGAL [REFERRED TO]
A VS. H [REFERRED TO]
AMARJIT PAUL SINGH VS. KIRAN BALA [REFERRED TO]
MIRCHUMAL VS. DEVI BAI [REFERRED TO]
SUMAN NAHAR VS. SHRI ABHAY KUMAR NAHAR [REFERRED TO]
REN PRAKASH VS. SNEH LATA [REFERRED TO]
BHANUPRATAP SINGH BORDIYA VS. SANGEETA BORDIYA [REFERRED TO]
PARAS RAM VS. KAMLESH [REFERRED TO]
SUMAN SINGH VS. SANJAY SINGH [REFERRED TO]
BHARTI DEVI VS. SHEONARAYAN [REFERRED TO]
RAJ KAUR VS. TRILOK SINGH [REFERRED TO]
RAJNI VS. RAMESH AND ANOTHER [REFERRED TO]
KIACHAPARAMBIL KANAKAVALLI VS. MELEKOLLANKANDY KRISHNANKUTTY [REFERRED TO]

JUDGEMENT

(1.) Since both the appeals are arisen out of a common order, they are being decided by this common order.

(2.) Both these appeals have been preferred by the appellant wife against the order of the learned Family Court, Ajmer passed on 23.8.2018 whereby the learned Family Court allowed Matrimonial Application No. 76/2011, dissolving the marriage, filed by the respondent husband u/s 13(1)(ia) of the Hindu Marriage Act, 1955 (for short "the Act") and dismissed the Application No. 260/2011 filed by the appellant wife against respondent husband u/s 9 of the Act for restitution of conjugal rights.

(3.) Brief facts giving rise to these appears are that the marriage of the appellant was solemnized with respondent as per Hindu rites and customs on 14.2.2009 at Ajmer. The spouses are blessed with son; namely, Pratham on 1.1.2010. Respondent husband filed divorce petition u/s 13 of the Act on 10.2.2011. During pendency of the divorce petition, the appellant wife filed an application u/s 9 of the Act for restitution of conjugal rights on 10.6.2011. Divorce petition had been filed by the respondent on the ground of cruelty. In this petition, the respondent stated that on very first night of their marriage the appellant told him that she wanted a separate house in which she, respondent and their children would live. She did not do the household work and threatened them. If compelled to do the household work, she would register false case of divorce against them. She also threatened them that if her wishes were not fulfilled, she would commit suicide. She also used to abuse his mother and grand-mother. She leave matrimonial home in June, 2009. After birth of child, she had not joined him after several requests.

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POOJA Vs. DHARMENDRA SANKHLA

Referred Judgements :-

JUDGEMENT

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