SARANJIT KAUR (HURA) Vs. INDER SINGH HURA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-wife against a judgment and decree dated December 9, 2021, whereby the respondent- husband"s divorce suit was decreed against the appellant-wife on the ground of cruelty, also taking into account the irretrievable breakdown of the marriage between the parties.

(2.) Learned counsel for the appellant-wife argues that the plaintiff-husband failed to prove his case of cruelty as pleaded in the plaint. No independent witness (apart from the elder brother of the husband) corroborated the case of cruelty. Moreover, the details of the alleged acts of cruelty perpetrated by the appellant-wife or the specific dates of such acts have not been disclosed by the respondent-husband.

(3.) It is argued that admittedly, the appellant left her matrimonial home on November 02, 2009. The appellant-wife filed a criminal case against the husband on February 05, 2010, that is about 2 1/2 months thereafter.