- (1.) Heard learned counsel for the parties.
(2.) Petition seeking annulment of the marriage has been allowed holding that the respondent has successfully established mental cruelty inflicted upon him by the appellant and additionally that without any reasonable cause the appellant abandoned the matrimonial consortium between the couple two years preceding to the filing of the petition.
(3.) Case pleaded by the respondent was that the marriage between the parties was solemnized on 16.2.2009 as per Hindu custom. Immediately after marriage the appellant raised a demand that the residential house which was in the name of the respondent's mother be transferred in her name. That on trivial issues the appellant would use abusive language and threaten that she would entangle the respondent by filing false cases. That without informing him or his mother the appellant would go to the house of her parents. That she was constantly chatting with males on the internet. That he received threatening messages. That the appellant left the matrimonial house and when she did not return he served a notice to which she replied on 2.4.2011 refusing to return and live with him. Since the appellant did not return the respondent filed a petition under Section 9 of the Hindu Marriage Act, 1955 to which the appellant filed a written statement that she would not reside with him and thus he withdrew the petition. That the appellant lodged a complaint with the police pursuant whereof FIR for offences punishable under Section 498A/406 IPC was registered. After investigation the police filed a closure report. Protest petition filed by the appellant was rejected and the closure report was accepted. That another false FIR for offences punishable under Section 323/341 IPC was got registered by the appellant at the instance of her brother.;