PER T.P.SHARMA, J. - (1.) F .A. (M) Nos.80/12 and 81/12 filed under Section 19 (1) of the Family Courts Act, 1984 on behalf of the both the parties against the judgment and decree dated 11.05.2012 passed by the Judge, Family Court, Bilaspur in Civil Suit No.14 -A/2011 are being disposed of by this common order. By the aforesaid judgment and decree dated 11.5.2012 the Judge, Family Court, Bilaspur has decreed the suit filed by respondent -Sriram Deshpande for dissolution of marriage by a decree of divorce and also directed to pay Rs.5,00,000/ - lump sum permanent alimony to the wife i.e. Smt. Shruti Deshpande.
(2.) BY filing F.A. (M) No.80/12 the appellant wife has challenged the legality and propriety of the dissolution of marriage by a decree of divorce and quantum of permanent alimony, inter alia by filing F.A. (M) No.81/12 the husband -Sriram Deshpande has challenged the quantum of permanent alimony. As per plaint allegations, the respondent was married to the appellant on 23.1.2007. The appellant gave birth to one female child on 25.12.2007. Prior to marriage of the appellant with the respondent, she was married to one Shashank Chicholkar in the year 1997 at Pune and after divorce by her previous husband, she solemnized marriage with the respondent. Within two days of her marriage, the appellant changed her behaviour. She is cruel in nature and was in the habit of quarrelling & giving threats that she would leave the house. She also used to misbehave with the respondent. On 25.1.2007 i.e. on the third day of marriage, she cut her vein of hand and also assaulted her husband. She continued her misbehave. On 6.4.2007 all of a sudden she left her matrimonial house and went to the railway track for committing suicide. Somehow she was brought back to the house of the respondent where she badly misbehaved with the respondent. The appellant is not mentally sound and on the ground of insanity, her pervious husband had obtained decree of divorce. On 07.09.2009, the appellant again left her matrimonial home. The respondent -husband tried his level best for restitution of relations but he could not succeed. Finally, on 07.11.2011 he filed the suit for dissolution of marriage by a decree of divorce i.e. within ten months of marriage.
(3.) BY filing written statement, the appellant -wife has denied the adverse allegations and leveled charge of cruelty against him, his brother & other family members. She has also denied that she had cut her vein but admitted that while working with knife in the kitchen she received trivial cut injury. She has denied the fact that she had gone to the railway track for committing suicide and she had left her matrimonial house.;