MANOJ KEDIA Vs. ANUPAMA KEDIA

JUDGEMENT

(1.) This is husband's appeal under Section 19 of the Family Courts Act, 1984 against the judgment and decree dated 15-2-2007 passed by the Family Court, Bilaspur, in Civil Suit No. 2-A/2007, whereby the petitioner's application under Section 10 read with Section 13 of the Hindu Marriage Act, 1955 (for short, "the Act, 1955") for dissolution of their marriage dated 9-2-2000 by decree of divorce has been rejected.

(2.) Appellant/husband filed the application for divorce alleging various acts of cruelty committed by the respondent/wife as also on the ground that the respondent/wife has deserted him without any valid reason on 5th October, 2001 and since then she is residing separately with her brother and an offence under Section 498-A of the IPC has been registered against the appellant/husband on the complaint of the respondent/wife. The appellant/ husband has been acquitted in Criminal Case No. 1876/2002, vide judgment dated 1-7-2004 passed by Chief Judicial Magistrate, Bilaspur.

(3.) The respondent/wife denied the allegations in the divorce petition and made counter allegations against her husband/appellant.