As per case facts, the marriage solemnized in 2019 soon faced issues as the wife allegedly showed disinterest in her matrimonial home, sought a luxurious life in a town, exhibited ... rude behavior, abused family, and insisted her auto-driver husband rent a separate house, leading to quarrels and threats of false cases. The husband initiated village meetings and police complaints, but the wife's conduct continued. Eventually, a false criminal case was also filed against the husband. The Family Court allowed the husband's divorce petition on grounds of cruelty. The appellant-wife appealed, contending the Family Court overlooked husband's cruelty, her medical condition, dowry harassment, and falsely attributed actions to her without evidence, resulting in a perverse judgment. The question arose whether the Family Court's finding of cruelty was based on proper appreciation of evidence or if it was perverse. Finally, the High Court found that the Family Court did not properly consider the veracity of mutual allegations, especially the wife's consistent testimony of cruelty by the husband, and thus the finding of cruelty was perverse. Consequently, the impugned judgment was quashed.