2017 AIR CC 332 (DEL) ::2017 (1) ADR 55

Delhi High Court

Hon'ble Judge(s): Pradeep Nandrajog, Pratibha Rani , JJ

Hindu Marriage Act (25 of 1955) , S.13(1)(ia)— Divorce - Ground irretrievable breakdown - Allegations by husband that wife had some psychological problem and she did not behave well with his friends and family members - Counter allegations by wife that husband was treating her with cruelty was more interested in alcohol, drugs and women - Evidence on record showed that from inception of marriage couples paths had irreversibly diverged - Except for bickering, two did nothing - Relationship between the two was sufficiently spoiled - It is clear that the two were fighting with each other from the very beginning of their marital life and perhaps even before and after they were engaged - After marriage they never set-up a consortium as husband and wife - Husband and wife both have been picking up quarrels imputing allegations against each other creating problems in their marital life, unmindful of the mental injury caused to each other - Tolerance, adjustment and respect to each other seem to be totally absent - Marriage liable to be dissolved on ground of irretrievable breakdown. (Para 44 45 47) .....