- (1.) The wife is in appeal before this court against the judgment and decree dated 6.2.2009, passed by the learned court below whereby the petition filed by the respondent- husband for divorce was accepted.
(2.) Briefly, the facts, as are available on record are that marriage of the parties was solemnised as per Sikh rites on 2.2.1997 at Ludhiana. After the marriage, both the parties lived together and cohabited with each other at Ludhiana. Out of the wedlock, one child-Gurjap Singh was born on 29.7.2000, who at present is living with the appellant (mother).
(3.) The divorce petition was filed by the respondent- husband on the grounds of cruelty and desertion on the plea that behaviour of the appellant and her family members towards the re- spondent-husband was rude and unbecoming from the very beginning. The family of the appellant was continuously interfering in their matrimonial life. Father of the appellant, who was employed as District Manager in Markfed was involved in a corruption case and FIR No. 75 was registered against him on 1.5.1996 at Police Station, Jagraon for embezzlement of paddy. On account of this reason, the appellant was pressuring the respondent to live in her parental home as Ghar Jawai as there was no other earning member in the family. The appellant used to spend lavishly on herself and also her other family members including two unmarried sisters without taking care of the members of the family in the matrimonial home.;