FAO-1185-2025 (O&M)                                           -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA 

           AT CHANDIGARH 

          FAO-1185-2025 (O&M)    

          Date of Decision: 26.03.2025 

Sonia

                 ...Appellant 

Versus 

Divesh Khullar       

                ... Respondent 

CORAM:  HON'BLE MR. JUSTICE SUDHIR SINGH 

    HON’BLE MRS. JUSTICE 

SUKHVINDER KAUR  

Present:-  Mr. Rajesh Bhatheja, Advocate  

for the appellant. 

*** 

SUDHIR SINGH, J. 

    Challenge  in  the  present  appeal  is  to  the 

judgment  and  decree  dated  16.11.2024  passed  by  the 

Additional Principal Judge, Family Court, Ludhiana (for 

short  ‘the  Family  Court’),  whereby  the  petition  under 

Section 13 of the Hindu Marriage Act, 1955 (for short ‘the 

Act’) filed by the respondent-husband was allowed, and 

FAO-1185-2025 (O&M)                                           -2-

the  marriage  between  the  parties  was  dissolved  by  a 

decree of divorce on the ground of cruelty.   

2.     The  aforesaid  petition  had  been  filed  by  the 

respondent-husband, inter-alia, pleading therein that his 

marriage  with  the  appellant-wife  was  solemnized  on 

22.10.2017 as per Hindu rites. No child was born out of 

the  said  wedlock.  It  was  further  alleged  that  after  the 

marriage, the appellant-wife refused to cohabit with the 

respondent-husband and told that her marriage with him 

was  performed  against  her  wishes.  Her  behaviour  was 

also not good with the family of the respondent-husband 

and she used to quarrel with them on petty issues. She 

would  remain  busy  in  chatting  and  talking  on  mobile 

phone  with  her  family  members,  who  used  to  instigate 

her  against  the  respondent-husband  and  his  family 

members. It was further alleged that she had also started 

raising  the  demand  of  living  separately  and  to  get the 

ownership  of  the  property  transferred  in  her  name.   It 

was  further  alleged  that  on  04.11.2017,  the  appellant-

wife  quarreled  with  the  respondent-husband  and  his 

family  members  and  called  her  brother,  who  took  her 

with him on 05.11.2017.  The brother of the appellant-

wife  misbehaved  with  the  family  members  of  the 

respondent-husband and threatened to implicate them in 

false cases.  She left with her brother without bothering 

FAO-1185-2025 (O&M)                                           -3-

about the medical condition of the respondent-husband, 

who had suffered multiple injuries due to an accidental 

fall.  She was brought back on 19.11.2017, but she used 

to  remain  in  her  bedroom  on  the  first  floor.  She  was 

requested  to  mend  her  ways,  but  to  no  avail.    On 

24.03.2018, she quarreled with the respondent-husband 

and  his  family  members.  She  had  pressurized  the 

respondent-husband for giving her divorce and told him 

that in case, he did not do so, she would commit suicide 

and  involve  them  in  a  false  case.    On  07.05.2018,  she 

again picked-up a quarrel and broke the mobile phone of 

the respondent-husband and also called her parents.  On 

08.05.2018, her parents took her along with them saying 

that they would teach the respondent-husband a lesson.  

Efforts were made to bring her back, but the same did 

not  yield  any  result.    On  23.10.2018,  15-20  persons 

came  to  the  office  of  the  respondent-husband  and  had 

misbehaved  with  them.  The  respondent-husband  had 

submitted an application dated 23.10.2028 to the Police 

Station, City-II, Khanna, but the police did not take any 

action  thereon.  The  appellant-wife,  in  connivance  with 

her  family  members,  moved  a  false  application  at 

Dharamkot,  where  the  respondent-husband  and  his 

family members were called and they were assured that 

the  matter  would  be  pacified,  but  after  some  days, the 

FAO-1185-2025 (O&M)                                           -4-

authorities  of  the  Women  Cell,  Moga,  called  them  and 

told  that  the  appellant-wife  had  moved  an  application 

against  him  and  his  family  members.    Terming  the 

aforesaid acts as cruelty on the part of the appellant-wife, 

a decree of divorce has been sought for.   

3.      Upon  notice,  the  appellant-wife  entered 

appearance and filed her written statement admitting the 

factum  of  marriage.  However,  it  was  alleged  that  the 

allegations  contained  in  the  divorce  petition  were false 

and frivolous. It was further pleaded that the sister of the 

respondent-husband was a divorcee and she was living in 

her  parental  house.    They  all  taunted,  harassed  and 

humiliated  the  appellant-wife  for  bringing  insufficient 

dowry.  She was not allowed to go outside the house.  A 

demand of Rs.5 Lakhs along with a car was also raised 

and  when  she  expressed  her  inability  to  meet  the  said 

illegal  demand,  she  had  been  given  beatings.    The 

respondent-husband  used  to  consume  liquor  daily  and 

under  the  influence  thereof,  he  used  to  beat  her.   On 

08.05.2018,  the  respondent-husband  and  his  family 

members  compelled  her  to  make  a  call  to  her  parents, 

whereupon  her  mother,  brother  and  sister-in-law  came 

and took her along with them.  She tried to contact the 

respondent-husband  on  phone,  but  to  no  avail.    She 

along with her family members and relatives also visited 

FAO-1185-2025 (O&M)                                           -5-

his  office  on  23.10.2018,  where  he  had  assured  them 

that he would come to take her, but he never brought her 

to  the  matrimonial  home.  The  allegations  regarding 

cruelty were denied.      

4.      On  the  basis  of  the  pleadings  of  the  parties, 

the following issues were framed by the Family Court:- 

1.  Whether  the  petitioner  is  entitled  for 

dissolution  of  marriage  by  decree  of  divorce? 

OPP 

  2.  Whether  the  petition  is  not  maintainable 

in the present form? OPR 

  3.  Whether  the  petitioner  has  not  come  to 

the Court with clean hands and suppressed the 

material facts from this Court? OPR 

4.  Relief.

5.      In  evidence,  the  respondent-husband  himself 

appeared  as  PW-1  and  examined  PW-2  Manu  Markan,   

PW-3  Smt.  Parvinder  Kaur,  Principal  of  Guru  Nanak 

Public  Senior  Secondary  School,  Dharamkot,  District 

Moga and PW-4 Constable Supinder Singh.  On the other 

hand, the appellant-wife examined herself as RW-1. 

6.      The  learned  Family  Court  after  taking  into 

consideration  rival  contentions  of  the  parties  and 

evidence  on  record,  allowed  the  petition  filed  by  the 

respondent-husband, as noticed above. 

7.    Learned  counsel  appearing  for  the  appellant-

wife has vehemently argued that the impugned judgment 

and decree passed by the learned Family Court is based 

on conjectures and surmises, inasmuch as the one sided 

FAO-1185-2025 (O&M)                                           -6-

evidence led by the respondent-husband has been taken 

into  consideration,  whereas  that  of  the  appellant-wife 

was  totally  ignored.  It  is  further  argued  that  vide 

document  Ex.C2,  it  was  proved  on  record  that  a 

compromise  had  been  effected  between  the  parties  and 

the said fact was also admitted by both the parties, but 

no  weightage  was  given  to  the  factum  of  the  said 

compromise  by  the  learned  Family  Court.    It  is  also 

argued  that  the  appellant-wife  had  specifically  pleaded 

the atrocities committed towards her by the respondent-

husband and his family members, including his divorcee 

sister, but the said aspect has been completely brushed 

aside by the learned Family Court.  It is further argued 

that  the  learned  Family  Court  has  wrongly  held  that 

there was no cohabitation between the parties, whereas 

the  fact  remains  that  the  respondent-husband  had 

nowhere pleaded in his petition that he did not have any 

physical  relation  or  sexual  intercourse  with  the 

appellant-wife.    Still  further,  the  finding  that  no 

allegation regarding demand of Rs.5 Lakhs was levelled 

in the FIR got registered by the appellant-wife against the 

respondent-husband  and  his  family  members,  is  also 

factually  incorrect,  as  it  was  clearly  alleged  in  the  FIR 

that  the  respondent-husband  and  his  family  members 

had  raised  demands  of  dowry,  which  included  the 

FAO-1185-2025 (O&M)                                           -7-

demand  of  the  said  amount  of  Rs.5  Lakhs  as  well.  

Learned counsel for the appellant-wife has further argued 

that  merely  because  in  her  cross-examination,  she  had 

deposed  that  she  had  never  complained  to  the 

neighbours about the demand of dowry and the atrocious 

conduct  of  her  husband  and  in-laws,  is  no  ground  to 

hold that no harassment, humiliation or mental torture 

was caused to her. It is also argued that the factum of 

parties living separately for the last six years, could not 

have  been  made  the  basis  for  outweighing  the  effect  of 

compromise Ex.C2.  

8.     We  have  heard  learned  counsel  for  the 

appellant  and  have  also  gone  through  the  impugned 

judgment  and  decree  passed  by  the  learned  Family 

Court.   

9.     The only issue that requires consideration by 

this Court is whether the impugned judgment and decree 

passed  by  learned  Family  Court,  requires  any 

interference.  

10.    A  perusal  of  the  findings  recorded  by  the 

learned  Family  Court  would  show  that  the  case  of  the 

respondent-husband was that on the second day of th e 

marriage itself, the appellant-wife had refused to cohabit 

with him and in his cross-examination, the respondent-

husband  deposed  that  they  did  not  have  any  physical 

FAO-1185-2025 (O&M)                                           -8-

relations and he had brought this fact to the notice of his 

father as also his counsel.  Thus, it was held that merely 

non  mentioning  of  the  words  “physical  relations”  and 

“sex”  in  the  divorce  petition,  would  be  no  ground  to 

presume otherwise, when it was specifically pleaded that 

there was no cohabitation between the parties.  Learned 

Family  Court  has  placed  reliance  upon  the  judgment 

passed by the Hon’ble Supreme Court in Samar Ghosh 

vs. Jaya Ghosh, (2007) 4 SCC 511 to hold that unilateral 

decision  of  refusal  to  have  intercourse  for  considerable 

period  of  time  without  there  being  any  physical 

incapacity  or  valid  reason  amounts  to  mental  cruelty. 

Similarly, it was found by the learned Family Court that 

though  the  appellant-wife  had  alleged  that  demands of 

dowry  and  car  were  raised  by  the  respondent-husband 

and his family members, but the fact remained that the 

allegations  regarding  the  demand  of  car  did  not  find 

mention  in  the  FIR  Ex.C3  got  lodged  by  the  appellant-

wife. In respect of the allegations regarding the beatings 

given  by  the  respondent-husband  and  his  family 

members, it was found by the learned Family Court that 

in  her  own  testimony,  the  appellant-wife  deposed  that 

she  did  not  complain  in  this  regard  to  any  of  her 

neighbours or move any complaint to the police. It was 

also found that she did not disclose this fact even to her 

FAO-1185-2025 (O&M)                                           -9-

parents.    Thus,  the  said  conduct  of  the  appellant-wife 

was  held  to  be  causing  serious  doubt  about  the  pleas 

taken by her in the written statement.  

11.    It  is  well  settled  that  in  order  to  constitute      

cruelty, the party alleging the same must prove on record 

that the behaviour of the party complained against, is or 

has been as such that it has made it impossible for the 

said party to live in the company of the party complained 

against.  The acts of cruelty must be such from which it 

can  be  reasonably  and  logically  concluded  that  there 

cannot be  any  re-union  between  the parties due  to  the 

said acts. The cruelty can either be physical or mental or 

both.  Though there is no mathematical formula to devise 

the  extent  of  cruelty  alleged  against,  yet  the  facts  and 

circumstances of each and every case must be examined 

in the light of the gravity contained in them.                    

    In  K.  Srinivas  v.  K.  Sunita,  2015(1)  RCR 

(Civil) 38, Hon'ble Apex Court observed as under

:-

“ 6.  Another  argument  which  has  been 

articulated on behalf of the learned counsel for 

the Respondent is that the filing of the criminal 

complaint  has  not  been  pleaded  in  the  petition 

itself.  As  we  see  it,  the  criminal  complaint  was 

filed  by  the  wife  after  filing  of  the  husband's 

divorce  petition,  and  being  subsequent  events 

could have been looked into by the Court. In any 

event,  both  the  parties  were  fully  aware  of  this 

facet of cruelty which was allegedly suffered by 

the  husband.  When  evidence  was  led,  as  also 

FAO-1185-2025 (O&M)                                           -10-

when arguments were addressed, objection had 

not  been  raised  on  behalf  of  the  Respondent-

Wife that this aspect of cruelty was beyond the 

pleadings.  We  are,  therefore,  not  impressed  by 

this argument raised on her behalf. 

  7.   In  these  circumstances,  we  find  that  the 

Appeal  is  well  founded  and  deserves  to  be 

allowed.  We  unequivocally  find  that  the 

Respondent-Wife  had  filed  a  false  criminal 

complaint,  and  even  one  such  complaint  is 

sufficient to constitute matrimonial cruelty. 

  8.   We,  accordingly,  dissolve  the  marriage  of 

the parties under Section 13(1)(ia) of the Hindu 

Marriage Act…”

12.    In Ramchander  v.  Ananta,  (2015)  11  SCC 

539, it has been held that cruelty has not been defined in 

the Act and the same is to be taken as the behaviour by 

one  spouse  towards  the  other.  The  cruelty  can  be 

physical or mental, but such cruelty must be proved. It 

was held as under:- 

“ 10.  The  expression  “cruelty”  has  not  been 

defined  in  the  Hindu  Marriage  Act.  Cruelty  for 

the purpose of Section 13(1)(i-a) is to be taken as 

a  behavior  by  one  spouse  towards  the  other, 

which causes a reasonable apprehension in the 

mind of the latter that it is not safe for him or 

her  to  continue  the  matrimonial  relationship 

with  the  other.  Cruelty  can  be  physical  or 

mental. In the present case there is no allegation 

of physical cruelty alleged by the plaintiff. What 

is alleged is mental cruelty and it is necessarily 

a matter of inference to be drawn from the facts 

and circumstances of the case. It is settled law 

that the instances of cruelty are not to be taken 

in isolation but to take the cumulative effect of 

the  facts  and  circumstances  emerging  from  the 

FAO-1185-2025 (O&M)                                           -11-

evidence  on  record  and  then  drew  a  fair 

inference  whether  the  plaintiff  has  been 

subjected  to  mental  cruelty  due  to  conduct  of 

the  other  spouse.  In  the  decision  in  Samar 

Ghosh  case  (Samar  Ghosh  v.  Jaya  Ghosh, 

(2007) 4 SCC 511) this Court set out illustrative 

cases where inference of “mental cruelty” can be 

drawn  and  they  are  only  illustrative  and  not 

exhaustive”.

    In  Samar Ghosh v. Jaya Ghosh, (2007) 4 SCC 

511, it was held by the Hon’ble Supreme court that no 

uniform  standard  can  be  laid  down  as  regards  the 

cruelty,  but  certain  instances  of  human  behaviour, 

relevant  in  dealing  with  the  cases  of  `mental  cruelty’, 

were formulated.  It was held by the Hon’ble Apex Court 

as under:-  

  “101.   No  uniform  standard  can  ever  be  laid  down  for 

guidance,  yet  we  deem  it  appropriate  to  enumerate  some 

instances  of  human  behaviour  which  may  be  relevant in 

dealing  with  the  cases  of  “mental  cruelty”.  The  instances 

indicated in the succeeding paragraphs are only illustrative 

and not exhaustive: 

  ( i)   On consideration of complete matrimonial life of the 

parties,  acute  mental  pain,  agony  and  suffering  as would 

not  make  possible  for  the  parties  to  live  with  each  other 

could come within the broad parameters of mental cruelty. 

  ( ii)   On  comprehensive  appraisal  of  the  entire 

matrimonial life of the parties, it becomes abundantly clear 

that  situation  is  such  that  the  wronged  party  cannot 

reasonably  be  asked  to  put  up  with  such  conduct  and 

continue to live with other party. 

  ( iii)   Mere coldness or lack of affection cannot amount to 

cruelty,  frequent  rudeness  of  language,  petulance  of 

manner, indifference and neglect may reach such a degree 

FAO-1185-2025 (O&M)                                           -12-

that  it  makes  the  married  life  for  the  other  spouse 

absolutely intolerable. 

  ( iv)   Mental cruelty is a state of mind. The feeling of deep 

anguish, disappointment, frustration in one spouse caused 

by the conduct of other for a long time may lead to mental 

cruelty. 

  ( v)   A  sustained  course  of  abusive  and  humiliating 

treatment  calculated  to  torture,  discommode  or  render 

miserable life of the spouse. 

  ( vi)   Sustained  unjustifiable  conduct  and  behaviour  of 

one spouse actually affecting physical and mental health of 

the  other  spouse.  The  treatment  complained  of  and  the 

resultant  danger  or  apprehension  must  be  very  grave, 

substantial and weighty. 

  ( vii)   Sustained  reprehensible  conduct,  studied  neglect, 

indifference or total departure from the normal standard of 

conjugal  kindness  causing  injury  to  mental  health  or 

deriving  sadistic  pleasure  can  also  amount  to  mental 

cruelty. 

  ( viii)  The  conduct  must  be  much  more  than  jealousy, 

selfishness, possessiveness, which causes unhappiness and 

dissatisfaction  and  emotional  upset  may  not  be  a  ground 

for grant of divorce on the ground of mental cruelty. 

  ( ix)   Mere  trivial  irritations,  quarrels,  normal  wear and 

tear  of  the  married  life  which  happens  in  day-to-day  life 

would not be adequate for grant of divorce on the ground of 

mental cruelty. 

  ( x)   The married life should be reviewed as a whole and a 

few  isolated  instances  over  a  period  of  years  will not 

amount to cruelty. The ill conduct must be persistent for a 

fairly  lengthy  period,  where  the  relationship  has 

deteriorated  to  an  extent  that  because  of  the  acts and 

behaviour of a spouse, the wronged party finds it extremely 

difficult to live with the other party any longer, may amount 

to mental cruelty. 

  ( xi)   If  a  husband  submits  himself  for  an  operation  of 

sterilisation  without  medical  reasons  and  without  the 

consent  or  knowledge  of  his  wife  and  similarly,  if the  wife 

undergoes vasectomy or abortion without medical reason or 

FAO-1185-2025 (O&M)                                           -13-

without the consent or knowledge of her husband, such an 

act of the spouse may lead to mental cruelty. 

  ( xii)   Unilateral decision of refusal to have intercourse for 

considerable  period  without  there  being  any  physical 

incapacity or valid reason may amount to mental cruelty. 

  ( xiii)   Unilateral  decision  of  either  husband  or  wife  after 

marriage not to have child from the marriage may amount 

to cruelty. 

  ( xiv)   Where  there  has  been  a  long  period  of  continuous 

separation, it may fairly be concluded that the matrimonial 

bond  is  beyond  repair.  The  marriage  becomes  a  fiction 

though  supported  by  a  legal  tie.  By  refusing  to  sever  that 

tie,  the  law  in  such  cases,  does  not  serve  the  sanctity  of 

marriage;  on  the  contrary,  it  shows  scant  regard  for  the 

feelings and emotions of the parties. In such like situations, 

it may lead to mental cruelty.” 

13.    If the findings recorded by the learned Family 

Court  are  examined  in  the  light  of  the  aforesaid 

judgments of the Hon’ble Supreme Court, it would come 

out  that  the  acts  and  conduct  of  the  appellant-wife  in 

denying  the  access  of  matrimonial  bliss  to  the 

respondent-husband  and  further  levelling  false 

allegations  regarding  demand  of  dowry  would  certainly 

amount to cruelty.  As per the facts on record, the parties 

have been living separately since 2018.  There is nothing 

on record that the appellant-wife had made any effort to 

either file an application under Section 9 of the Act or to 

rejoin the company of the respondent-husband. Rather, 

she could not rebut the stand of the respondent-husband 

that she did not allow him to have cohabitation with her.  

This fact clearly shows that the respondent-husband had 

FAO-1185-2025 (O&M)                                           -14-

been treated with cruelty by the appellant-wife.  Another 

fact,  which  finds  mention  in  the  finding  of  the  learned 

Family Court is the registration of the FIR.  In her written 

statement,  the  appellant-wife  had  specifically  taken  the 

plea that the respondent-husband had demanded a car  

from  her  parents,  whereas  no  such  fact  was  ever 

mentioned  in  the  FIR  got  registered  by  her  for  the 

matrimonial  offences.    Thus,  we  find  that  the  findings 

recorded by the learned Family Court are plausible ones 

based on the evidence led by the parties. It could not be 

shown that any evidence has been misread or not taken 

into  consideration.    Therefore,  the  findings  recorded  by 

the learned Family Court do not require any interference.    

14.    No other point has been urged.  

15.    In  view  of  the  above  discussion,  finding  no 

merit  in  the  present  appeal,  the  same  is  hereby 

dismissed.  

16.    However, we grant liberty to the appellant-wife 

to move an appropriate application before learned Family 

Court  for  grant  of  permanent  alimony.  If  any  such 

application is filed by the appellant-wife, the same shall 

be  considered  and  decided  by  the  Court  concerned,  in 

accordance  with  law,  preferably  within  a  period  of 06 

months from the date of filing thereof.   

FAO-1185-2025 (O&M)                                           -15-

17.    Pending application(s), if any, shall also stand 

disposed of.    

                       [ SUDHIR SINGH ]  

                    JUDGE 

              [ SUKHVINDER KAUR ]  

                   JUDGE 

26.03.2025                

Ajay Prasher 

Whether speaking/reasoned  : Yes/No 

Whether reportable    :  Yes/No