HC: Husband viewed his Wife only as a Cash Cow, Divorce granted to her for Cruelty

The High Court of Delhi has granted divorce to a couple & dissolved the marriage under the Hindu Marriage Act, setting aside a Family Court's order which rejected the wife's divorce appeal.

Citing the husband's materialistic attitude, the Court observed that the husband viewed his wife as a "cash cow" & became interested in her only after she got a job with the Delhi Police, said a report by the news agency on Sunday.

A bench headed by Justice Vipin Sanghi said the relationship would have brought mental agony & trauma to the wife as the husband did not have any emotional ties with her.

The bench, also comprising Justice Jasmeet Singh, observed that the husband appeared to be "not interested in nurturing the marriage but only interested in the wife's income".

"The continued distance between the parties even after the appellant (wife) attained majority would, in itself, have caused trauma & resulted in cruelty to the appellant apart from everything else... (the) circumstance probabalises the stand of the appellant, that the respondent (husband) harassed the appellant to pocket her income, since he was himself unemployed,” the news agency quoted the HC as saying.

The Court added that "The respondent, it appears, viewed the appellant as a cash cow & became interested in her only after she got the job with the Delhi Police. Such brazenly materialistic attitude of the respondent, with no emotional ties, would have in itself caused mental agony & trauma to the appellant sufficient to constitute cruelty to her".

The woman sought a divorce on the grounds that the husband was unemployed, an alcoholic & used to physically abuse her & demand money.

According to the news agency report, the marriage was solemnised when the husband & the wife were nineteen years old & thirteen years old, respectively. The wife wasn't taken to the matrimonial home until Nov 2014, that is, when she secured a job with the Delhi Police, said the report further.

The husband opposed the dissolution of marriage on the ground that he funded the woman's education because of which she secured the job.

The Court observed that since the wife was living with her parents till 2014, it was "obvious that all her expenses for living & upbringing would have been borne by her parents" & there was nothing to show the contrary.

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