- (1.) Heard learned counsel for the parties.
(2.) The respondent sought annulment of the marriage on ground of cruelty and pleaded that the marriage was solemnized on 5.12.1982. Two daughters were born to the parties. Both couple were working. Married life took its tool. Attitude of the appellant changed. The appellant started quarreling. On 8.3.2006 when the respondent returned home from the office, he saw the appellant beating the two daughters. He asked the daughters as to what had happened. They said that when they demanded food their mother started beating them. When he confronted the appellant she quarreled with him and went away to her parental home.
(3.) The appellant denied the allegations in the petition seeking divorce and pertaining to the incident which took place on 8.3.2006 pleaded that her sister Rajinder Kaur used to come to their house to teaching the children and she suspected illicit relationship between her husband and her sister. On 8.3.2006 fight took place between the couple because the brother of the appellant came to their residence and took with him Rajinder Kaur, which was not liked by her husband.;